SAT PARKASH Vs. OM PARKASH VIJ

JUDGEMENT

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

(2.) Sat Parkash, landlord, sought the ejectment of his tenant Om Parkash Vij, inter alia on the ground of non-payment of the arrears of rent for the last about six years prior to the institution of the eviction application on March, 9, 1972. The eviction petition was resisted mainly on the ground that there was no relationship of landlord and tenant between the parties. The plea of the landlord that earlier Jiwa Ram, the father of Om Parkash Vij, respondent, was a tenant on the premises, in question, was denied. The alleged tenant rather claimed that he was occupying the premises as an owner thereof and that he was inducted thereon by Sita Ram, father of the landlord Sat Parkash as his adopted son. Both the authorities below found that the petitioner had failed to prove himself to be the landlord qua Om Parkash Vij, respondent, and consequently, dismissed the eviction application.

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