UMRAO SINGH Vs. SHAM SUNDER

JUDGEMENT

(1.) THIS is landlord's petition whose ejectment application has been dismissed by both the authorities below.

(2.) THE petitioner-landlord sought the ejectment of his tenant on the ground of non-payment of arrears of rent with effect from 1.1.1974 to 29.2.1976 amounting to Rs. 565. In the written statement, these allegations were denied. The Rent Controller found that since the arrears of rent were tendered on the first date of hearing along with interest and costs as assessed by the Rent Controller, no order of ejectment could be passed and thus dismissed the ejectment application. In appeal, the learned Appellate Authority affirmed the said findings of the learned Rent Controller and thus maintained the order dismissing the ejectment application. Dissatisfied with the same the landlord has filed this petition in this Court.

(3.) CONSEQUENTLY , the petition fails and is dismissed. There will be no order as to costs. Revision dismissed.