OM PARKASH Vs. DOGAR DAS SACHDEVA TRUST

JUDGEMENT

(1.) The present revision petition has been filed by Om Parkash and another, hereinafter described as "the petitioners" directed against the order of the learned Rent Controller, Fazilka, dated 24.1.1997 and of the learned Appellate Authority, Ferozepur, dated 4.6.1998. The learned Rent Controller had passed an order of eviction against the petitioners and the appeal filed by the petitioners was dismissed.

(2.) The relevant facts are that the respondent had filed eviction petition against the petitioners with respect to the shop in question. The sole ground of eviction taken up was pertaining to non-payment of rent. It was asserted that the petitioners are in arrears of rent from 8.5.1984 to 7.11.1994.

(3.) Notice of the application had been issued to the petitioners. The notice was received back with the report of refusal. Thereafter, the learned Rent Controller directed it to be published in the newspaper. The petitioners were proceeded ex parte on 6.4.1995. An order of eviction was passed on 24.1.1997.