BIRU Vs. JAI NARAIN

JUDGEMENT

(1.) THIS revision petition has been filed by Biru (since deceased) tenant against the order of the Appellate Authority dated 14th November, 1977.

(2.) JAI Narain landlord filed an application for ejectment of the tenant on the ground that building had become unsafe and unfit for human habitation. The petition was contested by the respondent who controverted the allegations of the landlord and inter pleaded that it was fit for human habitation.

(3.) DURING the pendency of the revision petition Biru petitioner died and his legal representative were brought on the record.