RADHA KRISHAN Vs. SHASHI BANSAL

JUDGEMENT

(1.) THE petitioner is in occupation of two rooms on the ground floor of 7-1/2 Marla house No. 1810, Sector 22-B, Chandigarh as a tenant at Rs. 100/- per month under the respondent. On April 4, 1978, the respondent filed a petition for ejectment against the petitioner on the ground (1) non-payment of arrears of rent with effect from February 1, 1978; (2) the petitioner has changed the user of the premises inasmuch as he was running the business of refining waste mobil oil therein; (3) he was causing nuisance and inconvenience to the other occupants of the house by putting drums in front as also back of the premises and (4) the (respondent) required the premises for his own personal use.

(2.) THE arrears of rent and interest was paid on the first date of hearing. The petitioner denied that started the business of refining waste mobil oil in the premises or he was causing nuisance as alleged. He also denied that the respondent required the premises in dispute for own personal use and occupation.

(3.) THE petitioner filed an appeal and the Appellate Authority upheld the finding of the Rent Controller that the petitioner had started the business of refining waste mobil oil. The ground of nuisance was not pressed on behalf of the respondent. The finding of the Rent Controller that the respondent did not require the premises for his personal use was confirmed. The appeal of the petitioner was consequently dismissed. It is under these circumstances that the petitioner has filed the present revision.