MUKUND Vs. VISHWANATH

JUDGEMENT

(1.) THIS revision is filed by the tenant challenging the orders of eviction passed against him by the Rent Controller as well as in appeal, by the learned District Judge.

(2.) THE revision of tenant will have to be allowed inspite of the indings of the fact recorded by the Courts below. The Courts have committed gross error of jurisdiction in granting eviction against the tenant.

(3.) THE respondent No. 1. Landlord had initiated proceedings for eviction against the petitioner and his father on the ground that they are wilful defaulters and they have not paid the rent at the rate of Rs. 85/-per month.