BABU RAM Vs. LACHHMAN DASS

JUDGEMENT

(1.) RESPONDENT, who is a landlord, filed an ejectment application before the Rent Controller for the ejectment of his tenant, Babu Ram, on the ground that he has impaired the value and utility of the premises by covering the verandah and making it a part of the shop. The petition was contested by the tenant. Both the authorities below on the appreciation of evidence, returned a finding in favour of the landlord and ordered ejectment of the tenant. The orders of the Authorities below are being impugned in this revision petition.

(2.) THIS revision petition was filed by tenant. Babu Ram. He is stated to have died in September, 1980. His legal representatives have not come forward to be impleaded as parties in his place. I have heard the learned counsel and find that the Authorities below on the appreciation of evidence, have returned a finding of fact and, therefore, the impugned order calls for no interference. Otherwise also, counsel for the tenant has not been able to point out any evidence on the record which would persuade me to take a view contrary to the one taken by the Authorities below.

(3.) CONSEQUENTLY, this revision petition is dismissed with no order as to costs.