- (1.) THE respondent is absent despite service. Accordingly, I proceed to decide the revision ex-parte.
(2.) THE respondent's application for ejectment of the petitioner was dismissed by the trial Court on merits after recording a finding that the respondent was neither proved to be the owner not landlord of the premises and the petitioner was not proved to be the tenant.
(3.) BEFORE the Rent Controller, the rent cote dated 14-4-1957 was relied upon by the respondent The genuineness of this rent note was disputed by the petitioner and in order to show that signatures thereon were of the petitioner the respondent had summoned the record from the Municipal Committee containing the signatures of the petitioner while submitting documents for reconstruction of the house in dispute. The Rent Controller found that these that these signatures did not tally with the Signatures on the rent note.;