DUA TRADERS Vs. RAM DULARI

JUDGEMENT

(1.) Petitioner - tenant is aggrieved of judgment dtd. 16/12/2006 passed by the learned Appellate Authority, Jalandhar whereby judgment dtd. 18/10/2002 passed by the learned Rent Controller, Jalandhar has been set aside and eviction of the petitioner has been ordered from the premises in question.

(2.) At the outset, it is brought to my notice that vacant possession of the premises in question have been handed over to the respondent in the course of execution proceedings as the mesne profits, arrears of rent, as directed, were not deposited by the petitioners within the prescribed period.

(3.) Learned counsel for the petitioner, however, submits that he has instructions to argue the matter on merits as in case this petition is allowed he has a right to restoration of possession of the demised premises.