LAKHBIR SINGH Vs. GIAN CHAND KALMOTIAN

JUDGEMENT

(1.) The present revision has been fried by Lakbir Singh, hereinafter described as "the Petitioner" against the order of the learned Rent Controller, Ferozepur, dated 14. 8. 1980 and that of the learned Appellate Authority, Ferozepur, dated 26. 9. 1981. The learned Rent Controller had dismissed the petition for eviction and the appeal filed before the learned Appellate Authority.

(2.) The relevant facts are that the eviction petition has been filed by the petitioner alleging that the respondent is a tenant of the petitioner with respect to the property in dispute and has not paid the arrears of rent since December, 1975, at the rate of Rs. 16/- per month besides house tax of Rs. 25/- per annum. It was further asserted that the petitioner is residing in one room along with his mother and members of the family. The said accommodation is totally insufficient for him.

(3.) The eviction petition had been contested by the respondent. It was alleged that there is no relationship of landlord and tenant between the parties. The petitioner was stated to be not the son of Mehboob Chand and thus has no locus standi to file the petition. Thus, the petitioner was stated to be not entitled to any rent. Even on merits, it was denied that the petitioner requires the property for himself and members of his family.