RAM LOK Vs. TARLOKI NATH

JUDGEMENT

(1.) The present revision petition has been filed by Ram Lok (hereinafter described as "the petitioner") directed against the order passed by the learned Rent Controller, Phagwara, dated 15-12-1979 and of the learned Appellate Authority, Kapurthala, dated 18-3-1982. The learned Rent Controller had passed an order of eviction against the petitioner and the appeal preferred had since been dismissed by the learned Appellate Authority.

(2.) The relevant facts are that the respondent preferred eviction application against the petitioner on a number of grounds. The surviving ground which requires consideration is as to whether the petitioner had ceased to occupy the suit premises continuously for a period of four months without reasonable cause. It was respondent case that the petitioner is not in occupation of the suit premises continuously since November, 1976.

(3.) In the written statement filed, the petitioner had asserted that he had continuously been doing business in the shop.