RAMESH KUMAR Vs. JANENDER KUMAR

JUDGEMENT

(1.) THIS revision petition is directed against the order of the Appellate Authority. Who on appeal, reversed the order of the Rent Controller and dismissed the application of the landlord for eviction of the tenant from the demised premises.

(2.) THE landlord (petitioner) sought eviction of the tenant (respondent) on the ground that he had let out three rooms to the tenant on an annual rent of Rs. 100/- on January 23, 1966. The tenant constructed a godown and a bhatti in the demised premises without the written consent of the landlord and this act resulted in impairing materially the utility and value of the demised premises.

(3.) THE tenant denied the allegations made in the petition and pleaded that the fourth room was constructed by the father of the landlord pursuant to an agreement arrived at between the parties. A temporary bhatti was constructed for the manufacture of soap for which the demised premises were let out.