HAKAM SINGH Vs. GURDIAL SINGH

JUDGEMENT

(1.) THIS revision petition has been filed by Hakim Singh tenant against the order of the Appellate Authority, Faridkot dated 23rd April, 1982.

(2.) BRIEFLY , the case of the landlord was that he had given on lease the shop in dispute to the tenant on rent at the rate of Rs. 210 P.M. It was alleged that the respondent did not pay or tender the rent from Ist June, 1972 to 31st May, 1977. Consequently, he made an application under the East Punjab Urban Rent Restriction Act for ejectment of the tenant.

(3.) THE Rent Controller held that the rate of rent agreed between the parties was Rs. 110/- P.M. and that the tenant had not tendered the rent. Consequently he accepted the application and ordered ejectement of the tenant. On appeal by the tenant, the Appellate Authority affirmed the judgment of the Rent Controller and dismissed the appeal. He has come up in revision petition against the judgment of the Appellate Authority to his Court.