M.S.LIBERHAN,J - (1.) THIS Revision Petition arises out of an order, dated February 7, 1983, ejecting the tenant on the ground of non-payment of rent.
(2.) THE respondent sought the ejectment on account of non-payment of rent from May 1, 1967 at the rate of Rs. 100/- per month. The respondent claimed that Gurdial Singh son of Bhagat Singh was inducted as a tenant of the shop in dispute by him on payment of rent at the rate of Rs. 100/- per month. The other grounds for ejectment were not pressed before me or before the lower Appellate Authority. The petitioner-tenants (hereinafter referred to as the petitioners) denied the relationship of landlord and tenant and claimed that the shop in dispute was acquired by the Improvement Trust and the respondent ceased to be the landlord. It was further claimed that the premises in dispute belonged to Santokh Singh and he had received the compensation from the Improvement Trust. The amount due as arrears of rent had been paid to the Municipal Corporation and the same was attached by the Municipal Corporation for the recovery of arrears of house tax due from Santokh Singh.
(3.) THE Rent Controller found that there was no relationship of landlord and tenant. Resultantly, the application for ejectment was dismissed.;