SWARAN SINGH Vs. HARI CHAND

JUDGEMENT

(1.) This revision petition under section 15(5) of the East Punjab Urban Rent Restriction Act, is directed against the order dated March 11, 1974, passed by the Appellate Authority Jullundur.

(2.) The ejectment of the petitioner was sought on the ground of non-Payment of rent. On the first hearing of the case, he tendered a sum of Rs. 1,060/- as against the demand of Rs. 1,100/- as rent, Rs. 149/- as interest and Rs. 30/- as costs of the petition. Obviously, the tender made by him was short. He pleaded that he had sent a sum of Rs. 200/- to Karam Chand, father of the landlord, and had also sent a sum of Rs. 100/- to him by money order. The Appellate Authority has observed that money order receipt was not produced before it, nor had Karam Chand been produced as a witness.

(3.) Whether the petitioner made a tender of the entire amount due or not is a question of fact. No infirmity in the appellate order has been brought to my notice on the basis of which I could properly exercise my revisional powers. Phis petition is, therefore, dismissed, with no order as to costs. Revision dismissed.