RAM AVTAR Vs. LEKH RAJ

JUDGEMENT

(1.) THIS revision petition has been directed by Ram Avtar son of Amilal petitioner-tenant (hereinafter to be referred as "the tenant") against the impugned order dated 11.4.2005, whereby the Rent Controller accepted the ejectment petition filed by Lekh Raj son of Tota Ram respondent-landlord (hereinafter to be referred as "the landlord"), directed him (tenant) to hand over the vacant possession of the demised premises to the landlord and the judgment dated 25.8.2006, vide which the Appellate Authority has dismissed his appeal (tenant's) as well.

(2.) THE facts, barely needed, relevant for disposal of present revision petition and emanating from the record, are that originally, the landlord filed an ejectment petition against the tenant from the demised premises i.e. the shop in dispute on the following grounds :-

(3.) THE tenant contested the claim of the landlord and filed the written statement in which the relationship of landlord and tenant between the parties was admitted. The entire rent was stated to have already been paid to the landlord and the payment of house tax was denied. According to the tenant, the demised premises were taken on rent for the godown vide rent note executed on 7.10.2008. The value and utility of the shop in dispute was stated to have not materially been diminished. It will not be out of place to mention here that the tenant has stoutly denied all other allegations (grounds) contained in the ejectment petition and prayed for its dismissal.