CHAND RANI Vs. AMAR NATH

JUDGEMENT

(1.) THE petitioner is the landlady of the premises which is in occupation of the respondent as a tenant. In November, 1979, she filed an ejectment petition against the respondent on the ground of non-payment of arrears of rent at the rate of Rs. 60/- per month with effect from November 20, 1977. She also claimed ejectment of the respondent on the ground of personal requirement and the respondent have committed such acts as are likely to materially impair the value and utility of the building.

(2.) THE respondent denied that he was occupying the premises in dispute at Rs. 60/- per month. According to him, he was liable to pay rent at the rate of Rs. 25/- per month with effect from September, 1979. He denied his liability for ejectment on the other grounds.

(3.) THE learned Rent Controller framed the following five issues :-