OM PARKASH Vs. PARMESHRI DASS

JUDGEMENT

(1.) This is tenant's revision petition against whom the order of ejectment has been passed by both the authorities below.

(2.) Parmeshri Dass sought the eviction of his tenant Om Parkash from the shop in dispute inter alia on the ground that it was let out for the purpose of carrying on the business of General Merchant and Kariana, whereas now he has started a tea stall and is selling eggs and cold-drinks therein. Thus the tenant has changed the user of the shop and rendered himself liable for ejectment.

(3.) In the written reply, it was admitted that the tenant had started a tea-stall and was also doing the business of cold drinks in the shop in question, but he pleaded that he had done so with the consent of the landlord and he had been so for the last 2-1/2 years.