RAVINDER KUMAR Vs. SURINDERJIT SINGH

JUDGEMENT

(1.) THE present petition has been filed by Ravinder Kumar and others (hereinafter described as 'the petitioner') directed against the order of eviction passed by the learned Rent Controller, Gurdaspur dated 19.8.1994 and the Appellate Authority, Gurdaspur dated 28.3.1998. The Appellate Authority had dismissed the appeal of the petitioners and upheld the order of eviction passed by the learned Rent Controller.

(2.) THE relevant facts are that an eviction petition had been filed by Surinderjit Singh respondent with respect to the premises in dispute. It had been asserted that petitioner and others were tenants in the suit premises and are liable to be evicted because they had not paid the arrears of rent and have materially impaired the value and utility of the property. The courtyard was stated to be 19'x9'. A part of it has been covered. An unauthorised construction has been set up. In addition to that it was asserted that the tenants are guilty of such acts and conduct which have nuisance to the occupants of the building. They have changed the user of the property. They have set up a cotton ginning mill and the courtyard was covered.

(3.) THE learned Rent Controller held that by the acts of the petitioners and others the value and utility of the property has been impaired on the said ground the order of eviction had been passed. An appeal was preferred. As already pointed out above, the same was dismissed, hence, the present revision petition.