- (1.) The matter comes up on the application of the petitioner for impleading the Tribunal below as partyrespondent. The application is allowed. The amended cause title is taken on record. Thereafter, at the request of learned counsel for the petitioner, the matter was heard for admission today itself.
(2.) Heard learned counsel for the petitioner, and perused the impugned orders of the Tribunal, and the Appellate Tribunal.
(3.) The two learned Courts below have passed the judgments by appreciating the evidence of the parties, and it has been found that the plaintiff has failed to prove that the premises were firstly let out after commencement of the Act at the monthly rent of Rs.125/-. In that view of the matter, I do not find any error in the findings of the learned Tribunals below. The writ petition thus, has no force, and is dismissed summarily.;