TULSI RAM Vs. RAM LAL

JUDGEMENT

(1.) SHRI Tulsi Ram, petitioner, has filed this revision petition against the order dated January 14, 1983, of Shri M.S. Mundra, Rent Controller, Ludhiana, rejecting his application for (i) directing the respondents to allow the Engineer of the applicant to inspect the premises, in dispute, to find out as to whether they had committed such acts, which had materially impaired the value and utility of the shops, in dispute, and (ii) directing the respondents to produce their books of account and other record of purchase of goods, pertaining to the year 1970-71 onwards.

(2.) PETITIONER has filed a petition under section 13 of the East Punjab Urban Rent Restriction Act for ejectment of the present respondents from the shops, in dispute, inter alia on the ground that they had committed such acts which had materially impaired the value and utility of the shops in dispute, and had changed the user of the shops without the consent of the petitioner-landlord. During the adjudication of the ejectment application, the petitioner filed the abovementioned two application, which had been dismissed by the Rent Controller.

(3.) THE learned Rent Controller has committed material irregularity in the exercise of his jurisdiction while rejecting the two applications. The revision petition is allowed and the impugned order dated January 14, 1983, is set aside and the Rent Controller is directed to decide the two applications afresh in accordance with law after hearing the parties. No costs.