ROSHAN LAL Vs. RATTAN CHAND

JUDGEMENT

(1.) The present revision petition has been filed by Roshan Lal and others, hereinafter described as the petitioners directed against the order passed by the learned Rent Controller, Hoshiarpur dated 25.1.1985 and of the learned Appellate Authority, Hoshiarpur, dated 27.9.1986. The learned Rent Controller had dismissed the petition for eviction filed by the respondent Rattan Chand but the said order was set aside by the learned Appellate Authority.

(2.) The relevant facts are that the respondent filed eviction petition against the petitioners asserting that there is a relationship of land lord and tenant between the parties. The grounds of eviction pleaded were that the tenants had failed to pay the arrears of rent. The property was let as a shop but is being used as a godown; and lastly that the suit premises has become unfit and unsafe for human habitation.

(3.) The petitioners had contested the eviction petition. It was asserted that the premises is being used as a shop and that it has not become unsafe and unfit for human habitation.