DHANI RAM Vs. DIWAN CHAND SHARMA

JUDGEMENT

(1.) AGGRIEVED from the order, dated 5th July, 1978 of the Appellate Authority under the East Punjab Urban Rent Restrict Act, 1949 (shortly called 'the Act'), the petitioner (landlord) has filed this revision petition.

(2.) DHANI Ram petitioner is the landlord and Diwan Chand respondent is the tenant of a residential premises known as 3rd Storey Set No. 8, Cart Road, Simla.

(3.) THE tenant contested the eviction petition and also raised an objection that a valid notice had not been served upon him.