JATINDER KUMAR Vs. BALWANT SINGH

JUDGEMENT

(1.) Challenge in the present revision petition is to the judgment dtd. 11/3/2024 vide which the Rent Controller has allowed the eviction petition filed by the respondents. Challenge is also to the order dtd. 14/8/2024 vide which the appeal filed by the petitioner against the said judgment has been dismissed by the Appellate Authority, Ludhiana.

(2.) Learned counsel for the petitioner has submitted that there was no relationship of landlord and tenant between the present petitioner and the respondents and that the petitioner had illegally occupied the premises and was in adverse possession of the same. It is submitted that in the said circumstances, since there was no relationship between the landlord and tenant, thus the Rent Authority under the Rent Act had no right to pass the order of eviction and thus, the impugned order and judgment deserve to be set aside and the eviction petition filed by the respondents deserves to be dismissed.

(3.) This Court has heard the learned counsel for the petitioner and has perused the paper book and finds that the pleas raised by the petitioner are meritless and deserve to be dismissed for the reasons given hereinafter.