DEEPAK KUMAR Vs. JAI NARAIN

JUDGEMENT

(1.) TENANT (petitioner herein) has been ordered to be ejected on the ground of change of user.

(2.) ADMITTEDLY , the petitioner on taking the shop on rent started carrying on business of running a tea-stall, but later he changed the user and started running a welding/repair workshop. For carrying on this business, petitioner installed a welding machine in the shop. The Rent Controller dismissed the ejectment application. However, the appellate Authority on the facts proved on record found that by using the shop in question for gas-welding work the tenant has changed the user of the shop and thus, liable to be ejected. Against the said order, the tenant has filed the present revision petition.

(3.) CONSEQUENTLY , there being no merit in the revision petition the same shall stand dismissed. However, at the request of counsel, petitioner is allowed three months' time to vacate the premises provided he deposits the arrears of rent, if any, including that of three months, within one month from today and files an undertaking within one month that he shall hand over the vacant possession of the shop in dispute to the landlord on expiry of three months period.