OM PARKASH Vs. RAMESHWAR DASS

JUDGEMENT

(1.) THIS is tenant's petition against whom eviction order has been passed by both the authorities below.

(2.) LANDLORD Rameshwar Dass sought the ejectment of his tenant Om Parkash from the shop in dispute, inter alia, on the ground that it remained locked for 8 years and had diminished its value and utility thereby. In the written statement the said allegations were controverted.

(3.) NO meaningful argument could be raised on behalf of the tenant-petitioner to challenge the concurrent findings of the two authorities below. From the evidence on the record, I do not find any impropriety or illegality therein as to call for interference with the concurrent findings of the authorities below.