ASHOK KUMAR Vs. PIARA SINGH

JUDGEMENT

(1.) By way of filing this revision petition, the petitioner/tenant assails order dated 3.4.2018 passed by learned Appellate Authority, Ludhiana, whereby an ejectment order passed by learned Rent Controller, Ludhiana, has been upheld.

(2.) The respondent/landlord had filed an ejectment petition stating therein that the petitioner had been inducted as a tenant in the demised premises on 2.5.2008 by way of executing a rent-deed, on rent @ Rs. 4,300/- per month, but since the tenant had stopped paying rent from June 2008 and had not paid the same despite repeated requests, therefore, his ejectment was sought on account of non-payment of rent.

(3.) The ejectment petition was resisted by the petitioner, wherein a stand was taken that in fact the respondent is not the landlord of the demised premises and that the petitioner had taken the demised premises on rent from one Narinder Singh on 5.3.2008 and that he had been paying rent to the said Narinder Singh up to 31.1.2011.