RAMJI DASS NIRMOHI Vs. GURBUX SINGH

JUDGEMENT

(1.) BY this common judgment both revision petitions bearing No. 713 and 755 of 1990 can conveniently be disposed of together.

(2.) BOTH the revision petitions have been filed by Ramji Dass Nirmohi landlord of the property in question assailing the judgment of the Appellate Authority, Jalandhar, dated 6. 2. 1990.

(3.) LEARNED Rent Controller accepted the plea of the respondent that the rent is Rs. 20.00 per month. The contention of the petitioner that respondent was a nuisance or that he had materially impaired the value and utility of the property were negatived or in other words the findings were against the petitioner. Regarding the same no dispute was raised in this Court. Learned Rent Controller, however, held that the property in question has become unfit and unsafe for human habitation and on this ground the order of eviction was passed. Appeal has been filed with the learned Appellate Authority, Jalandhar. Learned Appellate Authority set aside the findings of the learned Rent Controller and held that it is not established that the property in question has become unfit and unsafe for human habitation. Accordingly, the petition for eviction was dismissed. Hence, the present petition No. 775 of 1990.