LAL CHAND Vs. MOHAN LAL

JUDGEMENT

(1.) THE petitioner who is the landlord, had filed a petition for eviction of the tenant-respondent on the ground that the tenant had not paid the rent from 14.7.1978 and the house tax despite several requests and demands made by the petitioner. In the written statement, the respondent-tenant admitted that father of the petitioner was the owner of the shop in dispute. He denied the liability to pay the house tax. The Rent Controller framed three issues which are as follows :-

(2.) I have heard the learned counsel for the parties at length.

(3.) MR . Kapoor, learned Sr. counsel appearing for the respondent has submitted the findings of fact recorded by the Appellate Authority are based on due appreciation of evidence. The judgment does not suffer from any perversity. Given the limited jurisdiction of this Court in revision, the findings of fact recorded by the Appellate Authority do not require to be interfered with.