NOHAR CHAND Vs. SHIVJI RAM

JUDGEMENT

(1.) AMONG others, ground of the premises having become unsafe and unfit for human habitation had been taken in a petition seeking ejectment of the tenant from the demised premises. Though the Rent Controller had dismissed the petition on 15.3.1999 finding no such ground to evict the tenant, the Appellate Authority under the East Punjab Urban Rent Restriction Act, 1949 (in short the Act) reversing the findings of the Rent Controller had ordered ejectment of the tenant on this count.

(2.) BY way of this revision petition challenging order of 4.3.2002 of the Appellate Authority, Barnala, following grounds have been taken: -

(3.) REPORT Ex. A5 is unsupported by photographs of the demised premises and thus is not acceptable;