PURAN SINGH Vs. KOMAL SHARMA

JUDGEMENT

(1.) This is revision against the order of ejectment of petitioners-tenants from shop situated in building bearing Khana Shumari No.1287, Blue Plate and Black Plate No.841 at Chowk Manna Singh, Amritsar (later referred to as the demised premises).

(2.) The petitioners-tenants contested the ejectment petition inter- alia pleading that the rent for the period from September 2013 to April 2014 was sent to the respondents through money orders, which was not accepted by the respondent-landlady and the same has been deposited with the Court.

(3.) Pleadings of the parties led to the framing of issues as follows:-"(1) Whether the petitioner is entitled to claim the relief of eviction of the respondents on the ground of non payment of rent, as prayed for?OPP