ANJU SHARMA Vs. KRISHAN KUMAR

JUDGEMENT

(1.) Tenant-petitioner (hereinafter referred to as 'the tenant'), who has been ordered to be ejected from the premises in dispute, has filed the present revision petition, which arises out of the following facts :-Respondent-landlords (hereinafter referred to as 'the landlords') sought the ejectment of the tenant from the premises in dispute, consisting of three rooms, situated in Mohalla Iqbal Ganj, Ludhiana, fully detailed in the head note of the petition and shown in red colour in the site plan attached to the petition, on the following grounds :-

(2.) Grounds A and B were rejected by the Courts below and do not arise for consideration in this Court. Reference to facts is, therefore, being made with regard to grounds C and D only.

(3.) Niranjan Dass, who was the previous landlord, had let out the premises in dispute to the original tenant Ved Vyas, vide rent note dated 15-4-1961. After the death of Niranjan Dass, the property was inherited by Mohinder Lal Jain, who sold the same to the landlords by means of a registered sale deed dated 21-3-1972. Original tenant, Ved Vyas died in the month of October, 1976 leaving Mrs. Anju Sharma as his successor, who is in the exclusive possession of the property in dispute as a tenant. Vishnu Dev who was arrayed as respondent No. 2 in the petition, relinquished his tenancy rights in favour of Anju Sharma, tenant.