HARJIT SINGH Vs. AJIT SINGH

JUDGEMENT

(1.) THE petitioner sought eviction of the respondent from the shop in question on the grounds inter alia;

(2.) IT was not a disputed question that arrears of rent were paid on the first date of hearing and therefore, that ground of eviction no more survives. The other two grounds of eviction have been agitated in the instant revision.

(3.) THE grounds of eviction were held not proved and rent petition was dismissed. The order of the Rent Controller has also been upheld by the Appellate Authority.