JAYNA ENGINEERING WORKS Vs. HEM KUMAR JAIN

JUDGEMENT

(1.) THIS is tenant's petition against whom eviction order has been passed by both the authorities below.

(2.) LANDLORD Mool Raj (since dead) filed the ejectment application inter alia on the ground that the tenant had committed such acts as were likely to impair materially the value and utility of the building. It was alleged in the eviction application that the tenant was let out one shed, 14'x60' and two offices of the dimensions of 12'x12' and 12'x12', respectively, at a monthly rent of Rs. 200/-. In the written statement filed on behalf of the tenant, the allegations regarding the impairment of the value and utility of the premises were denied. The learned Rent Controller himself inspected the premises and made a detailed report dated September 4, 1975. On the basis of the evidence on the record and the said report, after considering the matter, it was found by the learned Rent Controller that it had been established on the record that the tenant had committed such acts as were likely to impair the value and utility of the premises, in question. In appeal, the learned Appellate Authority affirmed the said findings of the Rent Controller and, thus, maintained the evidence order passed against the tenant. Dissatisfied with the same, it has come up in revision to this Court.

(3.) AFTER hearing the learned counsel for the parties and going through the relevant evidence on the record and the inspection note dated September 4, 1975, recorded by the Rent Controller himself, I do not find any merit in this revision petition.