(1.) THIS revision petition has been directed against the order of the authorities below by which the application of the tenant for effecting necessary repairs has been allowed. The application was filed by the tenant for effecting the repairs because the landlord had not carried out the necessary repairs. The case of the landlord before the learned Rent Controller was that the demised premises had become unfit and unsafe for human habitation and that the repairs would mean structural alterations.
(2.) BOTH the authorities below have categorically found and that too on the basis of the 'good evidence' that the necessary repairs can be carried out at a mere cost of Rs. 690/-. It has been further found by both the authorities below that the application of the landlord for ejectment on the ground that the demised premises had become unfit and unsafe for human habitation has been dismissed by the learned Rent Controller and the appellate authority. In view thereof the very defence taken up by the landlord in the present proceedings has not been found to be a good ground for ejecting the tenant in petition for ejectment. Even otherwise, the finding recorded by both the authorities below is a finding of fact and no interference is called for. There is no merit in the revision petition and the same is hereby dismissed with no order as to costs. Petition dismissed.