- (1.) The landlord-petitioner has filed this revision against the order of the Appellate Authority, Jullundur, dated 27th of May, against the order of the Appellate Author 1975, whereby the order of the Rent Controller directing the ejectment of the tenant respondent was set aside and the application for ejectment was dismissed.
(2.) The only dispute in this revision is whether the tender of the arrears of rent on the first date of hearing was a valid one or not. The Appellate Authority after going through the evidence and the case law on the point has given a firm finding, that "there can thus be no under payment of the liability and the tenant would be saved from ejectment. The Controller was in error in calculating the liability up to 31-12-1970 determining whether the payment was in order or not. As has been found above, payment clears the liability and the tenant is not liable to ejectment on the above ground." The learned counsel for the petitioner was unable to point out any illegality or impropriety in the said finding of the Appellate Authority. Consequently, this petition fails and is dismissed with no order as to costs. Revision dismissed.;