MADAN LAL Vs. NAND LAL

JUDGEMENT

(1.) The present revision petition is directed against the order of the learned Rent Controller, Ludhiana, dated 27.2.1978 and of the learned Appellate Authority, Ludhiana, dated 15.1.1982. The learned Rent Controller had passed an order of eviction which was upheld by the learned Appellate Authority.

(2.) Respondent M/s Nand Lal and sons had filed eviction application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short "the Act"). The eviction of the petitioner Was claimed from the suit premises on the ground of non payment of rent including house tax. It was alleged that the petitioner was a tenant in the suit premises at a monthly rent of Rs. 25/- and has not paid the same from 1.7.1972.

(3.) The petition for eviction had been contested. The plea raised was that M/s Gainda Mal Madan Lal was the tenant and petitioner Madan Lal was its Karta. On the first date of hearing, Madan Lal tendered the rent on behalf of M/s Gainda Mal Madan Lal. It was accepted under protest.