SATYA WATI BHARGAV Vs. PEHLAD RAI

JUDGEMENT

(1.) This revision petition has been filed by the landlord against the order of remand passed by the Appellate Authority dated 30.7.1983.

(2.) The landlord sought the ejectment of his tenant from the premises in dispute which consist of a house, inter alia on the ground that the premises has became unsafe and unfit for human habitation. Ultimately, the Rent Controller allowed the application and passed the eviction order against the tenant. In appeal, the learned Appellate Authority took the view that as per report of the local commissioner, the entire building is in dangerous condition but no finding has been given by the rent Controller, in view of the report of the Local Commissioner, as to whether the repairs would be sufficient for removing the ordinary danger to the building, or not. In view of this, the appeal was accepted. The eviction order set aside and the case was remanded for framing proper issues and deciding the matter afresh. Dissatisfied with the same, the landlord has filed this petition in this Court.

(3.) The parties have been directed to appear in the Court of the Appellate Authority, Hissar on the 21st of May, 1984. It is further directed that the appeal may be heard by the Distt. Judge, Hissar.