Rakesh Kumar Garg, J. - (1.) CM Nos.29135-36-CII of 2011: Civil Misc. applications are allowed subject to all just exceptions. Documents attached with the said applications are ordered to be taken on record. C.R. No. 7393 of 2011: This is tenants revision petition challenging the judgment dated 13.10.2011 of the Appellate Authority, Jind, whereby eviction of the petitioner-tenant has been ordered from the demised premises while accepting the appeal against order dated 13.1.2009 of the Rent Controller, Jind, dismissing the ejectment petition.
(2.) Shorn of unnecessary details, it is suffice to say that eviction of the petitioner has been ordered from the demised premises on the ground that the shop in dispute has become unfit and unsafe for human habitation. The said ground, as set up in the ejectment application, reads thus:- "b) that the shop has become unfit and unsafe for human habitation because it is very old and lying in dilapidated condition because cracks have developed in the walls, floors, which is in damaged condition and the structure of the shop is built of mud and mortar in old days which has given way due to passage of time. No plastering was done on the walls and floors. The shop may collapse at any time, whose level is three feet below the level of the road and thus the shop in dispute is dangerous to the occupants/general public."
(3.) The petitioner controverted the aforesaid ground stating that the demised shop is in perfectly good condition and there is no danger of its collapse. Other averments in the ejectment petition were also controverted and dismissal of the ejectment petition was sought.;