KRISHAN AVTAR GUPTA Vs. CHAMELI DEVI

JUDGEMENT

(1.) THIS revision petition arises out of an order of the Appellate Authority dated 17-2-1984 directing the ejectment of the tenant from the shop in dispute.

(2.) THE ground on which the ejectment of the tenant was sought by the landlady which now survives for consideration is that the tenant petitioner has made alteration which has impaired the value and untility of the shop in dispute. The tenant denied the allegations.

(3.) THE Rent Controller found that the alleged. alteration was neither proved as having been made at the hands of the tenant-petitioner nor the same had diminished the value or utility of the shop in dispute Consequently, the application for ejectment was dismissed.