MEHAR KAUR Vs. SUKHCHARAN SINGH

JUDGEMENT

(1.) THE present revision petition is directed against the order passed by the learned Rent Controller, Amritsar dated 28.9.1979 and of the Appellate Authority, Amritsar dated 20.1.1982. The learned Rent Controller dismissed the petition for eviction filed by the petitioner and the appeal also met with the same fate. Aggrieved by the same, the present revision petition has been filed.

(2.) THE relevant facts are that petitioner had fled an eviction petition against the respondent claimings arrears of rent from 1.10.1969 @ Rs. 150/-. P.M. contending that the same have not been paid. The respondent contested the said petition and took up the plea that rent is Rs. 100/- p.m. In fact, according to the respondent there was a rent note executed and the entire rent upto 31.10.1976 had been paid.