RAM DAI Vs. KULDIP SINGH

JUDGEMENT

(1.) This revision petition arises out of a petition for ejectment of tenant-respondent, inter alia, on three grounds ; (1) non payment of rent, (2) diminishing of the value of the property, and (3) nonuser thereof for a continuous period of four months without any reasonable cause.

(2.) The tenant-respondent resisted the application, effected the payment of rent on the requisite date and took up the stand that he used to go to Delhi to take training in television mechanism and in his absence, his father used to open the shop and accept radio sets for repair, which work he used to do on his return from Delhi.

(3.) In both the courts below, the only point that was convassed was regarding the fact as to whether the tenant had failed to carry on the business in the shop in question for a continuous period of four months without any reasonable cause. The learned Rent Controller came to the conclusion that in fact, no business had been carried on in the said shop by the tenant during the requisite period and he further found that the tenant had failed to show any reasonable cause for not carrying on the business for the requisite period in the shop in question.