J.V. Gupta, J. - (1.) The tenants -petitioners, have filed this revision petition against the order of the Appellate Authority, Faridkot, dated November, 19, 1976, whereby the order of the Rent Controller directing their ejectment was maintained.
(2.) The landlords -respondent sought the ejectment of the tenants -petitioners, inter alia on the ground that the tenants had ceased to occupy the shop in question, continuously for a period of more than four months without reasonable cause. In reply to this averment, it was stated by the tenants that "this sub -paragraph of the application was wrong. Arun Kumar, grandson of respondent No. 1, fell ill. He was taken to Sabatu (Himachal Pradesh) for treatment in the hospital of Dr. Khanna who is expert in heart. The boy died in December, 1971. During the interval, the shop remained closed sometimes for a week and sometimes for ten days. However, it never remained closed after December, 1971. The respondent is still carrying on the bussiness of Karyana in the shop and his sons assist him in his bussiness." Thus, the relevant issue, which survived for decision in the appeal for the Appellate Authority as well as in this revision is issue No. 2, which is to the following effect; Whether respondents ceased to occupy the shop more than four months? If so to what effect?
(3.) After going through the evidence led by both the parties, the Rent Controller came to the conclusion, that the landlords successfully proved that the tenants ceased to occupy the shop, in dispute, in the sense of actual user for a continuous period of four months and kept the same locked without any reasonable cause and thus, they have become liable to be ejected under Sec. 13(2)(v) of the East Punjab Urban Rent Restriction Act. In appeal this finding of the Rent Controller has been affirmed by the Appellate Authority. Feeling aggrieved against the same, the tenants have come up in revision to this Court.;