BRAHMA NAND Vs. HIRA LAL ALIAS HIRA

JUDGEMENT

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

(2.) BRAHMA Nand sought the ejectment of his tenant Hira Lal from the premises in dispute consisting of a shop and plot, inter alia on the ground that the tenant has been using the plot for his residence whereas it was rented to him for some other purpose. Moreover, the premises in dispute is a plot and the landlord wants the same for his own business purposes after raising construction thereon.

(3.) LEARNED counsel for the petitioner submitted that since the tenant started residing in the disputed premises, there was a change of user and the finding of the authorities below in this behalf was wrong.