INDER KAUR Vs. JAGAN NATH

JUDGEMENT

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

(2.) THE premises, in dispute, where owned by Sh. Banti Devi who inducted the tenant Inder Kaur on her death, Jagan Nath and others respondents, started realising rent from her and, thus became the landlords. The present ejectment application was filed for evicting the tenant from the demised premises inter alia on the grounds that the landlords required the same for their residence bonafide and that the tenant was in arrears of rent from November 1, 1967 to January 31, 1972. In the written statement, the tenant denied the relationship of landlord and tenant between the parties. According to her, though the House belonged to Smt. Banti Devi who had inducted her as the tenant yet Jagan Nath and others, who claimed themselves to be the landlords had nothing to do with the premises in question. Both the authorities below found that Jagan Nath and others, being the heirs of Banti Devi, had become the landlords on her death qua the tenant. Since no arrears of rent were tendered on the first date of hearing, the eviction order was passed.

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