KALI DASS VASUDEVA Vs. SHRI SWARAN SINGH

JUDGEMENT

(1.) Both these civil revision petitions arise out of a single eviction application filed by Swaran Singh landlord against Kali Dass tenant with respect to shop No. 20, situate in Chhota Simla, and as such I am disposing of both these petitions by this order.

(2.) In civil revision No. 1 of 1979, Kali Dass petitioner tenant has challenged the order dated 13th March, 1979 passed by District Judge Simla, exercising the powers of Appellate Authority under Himachal Pradesh Urban Rent Control Act, 1971, by which the appeal of Swaran Singh respondent landlord was accepted and the order of eviction of the petitioner Kali Dass from the shop in dispute was passed.

(3.) In civil revision No. 37 of 1976 Kali Dass tenant has challenged the order of Rent Controller (III) Simla, dated 21.3.1979 by which his objections under section 47 C.P.C. have been dismissed and it has been held that the tender of the amount by Kali Dass tenant after the passing of the order of eviction by the Rent Controller on 30.9.1977 on the ground of non-payment of rent is short by Rs. 4.97 paise.