DEVI CHAND Vs. ARJAN RAM

JUDGEMENT

(1.) THIS is landlord's revision petition whose ejectment application has been dismissed by both the authorities below.

(2.) DEVI Chand, landlord sought the ejectment of his tenant Arjan Ram from the shop, in dispute, inter alia on the ground that he was in arrears of rent since the year 1973 and that he had made material alterations and, thus, impaired its value and utility. The rate of rent was Rs. 40/- per month besides the house-tax. The petition was contested and it was pleaded that the rate of rent was Rs. 23/- per moth. Accordingly, the arrears of rent were tendered on the first date of hearing at the said rate. The other allegations made by the landlord, were also controverted. The learned Rent Controller found that the rate of rent was Rs. 23/- per month and not Rs. 40/- as claimed by the landlord. The other plea of the landlord was also negatived. Consequently, the ejectment application was dismissed. In appeal, the Appellate Authority maintained the said findings of the Rent Controller and, thus, affirmed the order rejecting the ejectment application. Dissatisfied with the same the landlord has filed this revision petition in this Court.

(3.) AFTER hearing the learned counsel for the parties, I do not find any merit in this revision petition.