RAM KUMAR Vs. BAJRANG DASS

JUDGEMENT

(1.) The present petition has been filed by Ram Kumar (since died and represented by his legal representatives) and others, hereinafter described as "the petitioners" directed against the judgment of the learned Appellate Authority, Bhiwani, dated 15. 3. 1982. The Appellate Authority had set aside the order passed by the Rent Controller, Bhiwani, and instead passed an order of eviction against the petitioners with respect to the suit premises giving the petitioners two months' time to vacate the property.

(2.) The relevant facts are that Bajrang Dass respondent had field eviction petition against the petitioners with respect to the premises in dispute. The sole surviving ground which require consideration is that as per respondent, the suit premises has been let to the petitioners for running a commission agent business. The petitioners are using it for grinding wheat and spices. Due to working of the machine, the neighbours are disturbed.

(3.) The eviction petition was contested. The locus standi of the respondent to file the petition was denied. As regards the said ground of eviction, petitioners pleaded as under: