KAMLA DEVI Vs. SHANTI DEVI

JUDGEMENT

(1.) This is tenant's petition against whom ejectment application was dismissed by the Rent Controller, but eviction order was passed in appeal.

(2.) No one is present on behalf of the landlady-respondent in spite of issuance of actual date notices.

(3.) Admittedly, the tenant is the owner of the demised property. She mortgaged the same with possession with Smt. Shanti Devi and took the same on rent from her. Thus, she became the tenant under the mortgagee Smt. Shanti Devi. The ejectment of the tenant was sought on the ground of non-payment of the arrears of rent.