LAWS(P&H)-1999-7-28

SURINDER SINGH Vs. JEEWAN CHAND

Decided On July 19, 1999
SURINDER SINGH Appellant
V/S
JEEWAN CHAND Respondents

JUDGEMENT

(1.) This judgment will dispose of the three revision petitions No.398, 399 and 400 of 1982. All the three revisions are directed against a common judgment of the appellate authority, Amritsar dated 9th October, 1981. The learned appellate authority had dismissed the appeal holding that there is no relationship of landlord and tenant between the petitioner and the alleged tenant.

(2.) It is unfortunate that after 18 years of the present revision petition being pending the findings hereinafter being recorded have to be arrived at.

(3.) It goes without saying that the appellate authority in normal circumstances, is the final Court pertaining to facts. The findings, of the appellate authority pertaining to certain basic facts cannot be interfered with unless this Court under Sub Section (5) to Section 15 of the East Punjab Urban Rent Restriction Act, 1949 comes to a conclusion that they are erroneous, there is misreading of facts, absurd or there is a flow in law.