RAJESH Vs. JAMNA DAS

JUDGEMENT

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

(2.) THE premises, in dispute, consists of a hotel building know as the Imperial Hotel, Amritsar, which were rented out to the tenant Jamna Dass vide rent note dated February 8, 1948, for running a hotel, at the rate of Rs. 300 per month. The ejectment application was filed on October 9, 1968, seeking ejectment of the tenant inter alia on the grounds that the same had been sublet by him to respondents Nos. 2 to 10 and that the building had become unsafe and unfit for human habitation. It was also alleged that the value and utility of the premises had been materially impaired by the tenant. These allegations were controverted by the tenant in the written statement filed by him. The Rent Controller negatived all the pleas taken by the landlords and, thus, dismissed the ejectment application. In appeal, the Appellate Authority affirmed the said findings of the Rent Controller and, thus, maintained the order dismissing the ejectment application. Dissatisfied with the same, the landlords have come up in revision to this Court.

(3.) AFTER hearing the learned counsel for the petitioners, I do not find any merit in this revision petition.