JETHU MAL JIWAN RAM Vs. PANDIT GITA RAM

JUDGEMENT

(1.) THIS revision is directed against the order of the Appellate Authority under the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short 'the Act') dated September 19, 1984, whereby the appeal of the petitioner against the order dated November 7, 1983 of the Rent Controller, Panipat, rejecting the application of the petitioner under Section 12 of the Act had been dismissed.

(2.) BRIEF facts giving rise to the filing of the revision petition may be stated thus :

(3.) THIS application was resisted by Pt. Gita Ram, landlord-respondent.