RAMZANI Vs. DHANU RAM

JUDGEMENT

(1.) THIS is a landlord's revision under Section 15(5) of the East Punjab Urban Rent Restriction Act from an order of the learned District Judge, Rohtak, Camp Gurgaon, allowing the tenant's appeal from the order of the Rent Controller, Palwal, and rejecting the landlord's application for eviction.

(2.) THE application for ejectment contained a number of grounds which gave rise to the following issues:

(3.) THE Rent Controller decided all the issues against the landlord except issue No. 4 under which he held that the Respondent had started a business on the premises and as such was liable to be evicted from the premises.