MANGAT RAM Vs. JAI PARKASH

JUDGEMENT

(1.) .Admit. Mr. G.D. Verma, Advocate, waives service of notice after admission, on behalf of respondent.

(2.) Learned Counsel for the parties pray that the matter be decided on merits, today.

(3.) The present petitioner is a landlord, who has filed a petition for eviction of the respondent-tenant on various grounds.