BAKHSHISH SINGH Vs. RAM NATH VERMA

JUDGEMENT

(1.) THIS revision petition is directed against the judgment dated 11.1.1978 passed by the learned Appellate Authority, Ferozepur, under the East Punjab Urban Rent Restriction Act, 1949, (for short the Act), whereby an appeal filed by the tenant-petitioner has been dismissed and the order dated 24.2.1979 passed for his ejectment by the learned Rent Controller, Ferozpur, has been affirmed.

(2.) THE petitioner is a tenant in a shop situated at Chowk Chhata Bazar, Ferozpur City, along with inner store and parchhati, the boundaries of which have been set out in the application under Section 13 of the Act filed by the Ram Nath Verma, the landlord-respondent.

(3.) I have heard the learned counsel for the parties and have also gone through the record of the learned Rent Controller including the pleadings and the evidence adduced by the parties.