RATTI RAM Vs. KRISHAN CHAND

JUDGEMENT

(1.) THIS is tenant's petition against whom the order of eviction has been passed by both the authorities below.

(2.) THE landlord-respondent Krishan Chand filed the ejectment application against Ratti Ram tenant-petitioner for ejecting him from the premises, in dispute, which consist of two chaubars, the courtyard and a verandah on a monthly rent of Rs. 7 since April 6, 1956. The ejectment was sought inter alia on the ground that the tenant had not paid the rent since September 1, 1975. The ejectment application was filed on March 14, 1918. The tenant appeared in the Court of the Rent Controller on April 27, 1978, but on that date, he did not tender the arrears of rent and asked for the copy of the ejectment application which was given to him. The case was adjourned to April 27, 1978. On that date, the tenant tendered the arrears of rent amounting to Rs. 272, including the costs which were accepted by the landlord under protest, as the tender made was not valid. The case was then adjourned to May 11, 1978 for filing the reply to the ejectment application. No reply was filed on that dated and the case against adjourned to May 25, 1978. That day, reply to the ejectment application was filed and the case was adjourned to May 31, 1978, for framing issues. The order passed by the Rent Controller on May 31, 1978, reads :-

(3.) AFTER hearing the learned counsel for the parties, I do not find any merit in this petition.