SATISH KUMAR Vs. JAGAT RAM

JUDGEMENT

(1.) The petitioners are the landlords, who aggrieved by the order passed by the learned first Appellate Authority whereby it modified the order passed by the learned Rent Controller, have filed the instant revision petition.

(2.) Brief facts of the case are that the petitioners filed petition for eviction of the respondent on two grounds i.e. arrears of rent and that the respondent has ceased to occupy the tenanted premises. It was claimed by the petitioners that the respondent had not paid rent w.e.f. June, 1987 till filing of the petition. Petitioners further claimed that they had purchased the building in question on 28.11.2014 and the previous owner had assigned the right of recovery of rent from the tenants in the building. The ground of cease to occupy was given up, therefore, not pressed.

(3.) The respondent contested the petition by denying relationship of landlord and tenant and also denied that that he was in arrears of rent.