RAJ KUMAR Vs. BADRI PARSHAD

JUDGEMENT

(1.) EJECTMENT of the present revision-petitioners (hereinafter referred to as 'tenant') from the demised premises was ordered by the Rent Controller, Sirsa by order dated May 12, 2004 on the ground of cessation to occupy the shop continuously for a period of four months without reasonable cause and the appeal filed by the tenant was dismissed by the Appellate Authority by its judgment dated October 6, 2006.

(2.) BY filing the present revision, tenant has sought to impugn both the orders passed by the Courts below referred to above.

(3.) CONTENTION of learned counsel for the tenant is that since the matter was compromised between the parties on October 4, 1997 so, the question of tenant having ceased to occupy the shop continuously for a period of four months prior to filing of present petition does not arise as the present petition was filed on April 22, 1998. In support of the contention, reliance has been placed on Darshan Kumar by LRs v. Ranbir Gupta, 1989(1) RCR(Rent) 523 : 1989 HRR 177 and Amar Nath v. Guru Ramdass Testile Mills, 2002(1) RCR(Rent) 595 : 2002(1) PLR 75.