- (1.) This is landlords' petition whose application for ejectment has been dismissed by both the authorities below.
(2.) The landlord-petitioners sought the ejectment of the respondent alleging him to be their tenant in the premises-in-dispute. Ejectment was sought inter-alia on the ground of non-payment of rent. The ejectment application was contested inter-alia on the ground that there was no relationship of landlord and tenant between the parties. The learned Rent Controller found that the landlords have miserably failed to prove the existence of relationship of landlord and tenant between them and Avtar Singh. Consequently, ejectment application was dismissed.
(3.) In appeal, the learned Appellate Authority affirmed the said findings of the Rent Controller and thus maintained the order rejecting the ejectment application. Dissatisfied with the same, the landlords have come up in revision in this Court.;