FIRM M.K. TEXTILE MILLS Vs. GIAN SINGH

JUDGEMENT

(1.) THIS is tenants petition against whom eviction order has been passed by both the authorities blow.

(2.) THE landlord Gian Singh sought the ejectment of his tenant to whom the premises were let out on a monthly rent of Rs. 325/- Vide rent note dated 21st June, 1976, though the tenancy started with effect from Ist April, 1976. The ejectment was sought on the ground of non-payment of rent and also on the ground of sub-letting as well as that the tenants have materially diminished the value and utility of the demised premises. A ground was also taken that the tenants have ceased to occupy the building for a continued period of more than four months without any reasonable cause.

(3.) ON that very date at 3.30 p.m. written statement dated 12th September, 1979 was filed before the Rent Controller on which the following endorsement was made :-