SURINDER KAPOOR Vs. LAJWANTI

JUDGEMENT

(1.) THE challenge in revision here is to the finding of the Appellate Authority holding that there existed the relationship of landlord and tenant between Smt. Lajwanti and the petitioner Surinder Kapoor

(2.) THE matter here arises from a petition for ejectment filed by Smt. Lajwaati against Surninder Kapoor on the ground of non-paymeat of arrears of rent, personal necessity, change of user and material impairment of the value and utility of the demised premises by the construction made thereon by Surinder Kapoor without her consent.

(3.) THE petitioner-Surinder Kapoor, on his part, denied that there was any relationship of landlord and tenant between him and Smt. Lajwanti and pleaded therefore, that she was not entitled to seek his ejectment. According to him, the premises had been let out to him by Surinder Kumar who was thus his landlord and further that he had been paying him rent regularly. The other pleas raised for his ejectment were also denied.