MEHAR CHAND Vs. RAMESH CHAND

JUDGEMENT

(1.) THIS is a tenant's revision and has been directed against the judgment dated 20.1.1983 passed by Appellate Authority, Narnaul, who affirmed the order of the learned Rent Controller dated 25.7.1981 vide which the ejectment of the petitioner was ordered on the ground of invalid tender.

(2.) IN this case the dates are very material, which I will try to give in the subsequent portion of this judgment.

(3.) IT appears that by the next date of hearing i.e. 17.2.1977, the above mentioned order dated 8.2.1977 passed by the Financial Commissioner, who was then the revisional authority under the statute, had been received and thus after awaiting his decision on a few hearings the learned Rent Controller adjourned the proceedings sine die and consigned the records under his order dated 6.5.1977 with a liberty to the parties that they could, if so desired, seek the restoration thereof after the decision of the revision.