LAWS(P&H)-1995-11-21

SANT LAL Vs. PREM CHANDEL

Decided On November 20, 1995
SANT LAL Appellant
V/S
Prem Chandel Respondents

JUDGEMENT

(1.) THIS revision petition is against the order of the appellate authority allowing the respondent's application or adducing additional evidence.

(2.) THE respondent filed an application under section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') for eviction of the petitioner from the premises in dispute on the ground of non-payment of rent.

(3.) THE Rent Controller framed three issues i.e. existence of relationship of landlord and tenant between the parties; maintainability of the petition; and the effect of non-payment of rent as claimed by the landlord. The Rent Controller decided issues No. 1 and 3 together and held that there is no relationship of landlord and tenant between the parties and so the question of payment of rent does not arise. Issue No. 2 was also decided against the landlord.