GAPPU RAM Vs. MOOL CHAND

JUDGEMENT

(1.) THIS is tenant's revision preferred against the orders of the Courts below ordering his ejectment.

(2.) IN brief, the facts are that the ejectment of the tenant was sought on the ground of non payment of rent, personal necessity and also on the ground that the building has become unsafe and unfit for human habitation.

(3.) THE Rent Controller, on appreciation of the evidence found both the grounds in favour of the respondent and in consequence thereof passed an order of ejectment against the tenant. On appeal, the order of the Rent Controller was affirmed. This is how the petitioner has came in revision before the Court.