YAD RAM Vs. JAI DAYAL

JUDGEMENT

(1.) THIS is tenant's revision petition against the order of the appellate authority ordering his eviction from the premises in dispute.

(2.) THE landlord sought eviction of the tenant petitioner on the ground of non payment of rent; that he has ceased to occupy the disputed shop for a period of more than 4 months during the last two years without any sufficient reason and that he has caused damage to the disputed shop and tin shed due to which the value and utility of the disputed shop has been diminished.

(3.) ON the pleadings of the parties, following issues were framed: -