MADAN GOPAL Vs. SHEELA DEVI

JUDGEMENT

(1.) The present revision petition has been filed by Madan Gopal, hereinafter described as "the petitioner" directed against the order passed by the learned Rent Controller, Kurukshetra, dated 30.10.1987. The learned Rent Controller passed an order of eviction against the petitioner. The petitioner preferred an appeal which was dismissed by the learned Appellate Authority on 29.7.1989. Hence, the present revision petition.

(2.) The relevant facts are that the respondent claimed eviction of the petitioner with respect to the property in question at Kurukshetra. It had been let to the petitioner for running of a rice sheller. The ground of eviction pressed was that the property in question has become unfit and unsafe for human habitation. The roof of two rooms had fallen and the remaining building is in dangerous condition.

(3.) In the reply filed, the petitioner-tenant did not dispute the relationship of landlord and tenant between the parties but urged that the property in question has not become unfit and unsafe for human habitation.