RAM CHAND SHARMA Vs. THAKUR DASS

JUDGEMENT

(1.) THE tenant is the petitioner before this Court. He has impugned the orders of ejectment from the shop in question passed by the learned Rent Controller and upheld by the learned Appellate Authority.

(2.) LANDLORD , Thakur Dass, sought the ejectment of tenant, Ram Chand Sharma, from the premises in question. The ejectment was sought on the ground of non- payment of arrears of rent and also that the shop in question had been kept closed continuously for a period of more than one year.

(3.) LEARNED Rent Controller on the basis of the fact that there was no electricity connection in the shop in question and also because of the fact that no account books had been produced by the tenant came to the conclusion that the shop in question had remained unoccupied for a period of more than four months. On that account, the ejectment of the tenant was ordered. On an appeal filed by the tenant, the findings recorded by the learned Rent Controller were upheld by the learned Appellate Authority also.