KEDAR NATH Vs. RATTAN CHAND

JUDGEMENT

(1.) This revision was filed on behalf of the landlord by Mr. Puran Chand, Advocate, who has since expired and as a result of that vide order dated 6.8.1999 notice was ordered to be issued to petitioner Kedar Nath to appear in person or engage a counsel, failing which the petition shall be disposed of on merits. As per the report of the Registry petitioner Kedar Nath has been served. Today nobody has given the appearance on behalf of the petitioner and in these circumstances I am disposing of this Civil Revision with the assistance rendered by the learned counsel for the respondent.

(2.) This Civil Revision has been field by Kedar Nath and has been directed against the judgment dated 23.10.1982 passed by the Appellate Authority under Section 15 of the, East Punjab Urban Rent Restriction Act, vide which the learned Appellate Authority confirmed the order of the Rent Controller dated 25.1.1980, who dismissed the application of the landlord under Section 13 of the East Punjab Urban Rent Restriction Act (hereinafter referred to as 'the Act').

(3.) The brief facts of the case are that an ejectment petition under Section 13 of the Act was filed by Kedar Nath against Rattan Chand tenant seeking his eviction from the demised premises i.e. shop on the grounds that he had given the shop on a monthly rent of Rs. 7/- w.e.f. 4.11.1970 and that the tenant has failed to pay the rent since 4.11.1973 along with house-tax and that the tenant has ceased to occupy the premises for more than one year before the filing of the ejectment petition without any sufficient cause and, therefore, the tenant is liable to be evicted.