ROMESH CHANDER, HISSAR Vs. KAUSHALYA 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 by the appellate authority.

(2.) THE landlady Kaushalya Devi, sought the ejectment of her tenant, who was occupying the shop in dispute at the rent of Rs. 50/- per month besides house tax. It was alleged that he was in arrears of rent since 1st September, 1973. The ejectment application was filed on 11th July, 1975.

(3.) IN appeal, the learned appellate authority reversed the said findings of Rent Controller and came to the conclusion that the tenant has failed to prove the payment of arrears of rent as no receipt was produced evidencing the same. Consequently, eviction order was passed. Dissatisfied with the same, the tenant has filed this revision petition in this Court.