CHANDER PARKASH Vs. CHANDO

JUDGEMENT

(1.) AGGRIEVED against the order dated 2.8.1980 passed by the Appellate Authority, Gurgaon vide which he set aside the ejectment order dated 28.4.1979 passed by the Rent Controller, Gurgaon, the petitioners have filed this revision petition.

(2.) FOLLOWING facts are necessary to be noted for deciding this petition :-

(3.) NO amount on account of arrears of rent was tendered before the Rent Controller. However, the learned Rent Controller framed the following issues besides that of relief :-