BHAGWANDAS Vs. S RAJDEV SINGH

JUDGEMENT

(1.) The respondent applied to the Rent Controller, Delhi, for an order evicting the appellant and Usha Sales (P) Ltd., from certain premises described as 55-G, Connaught Circus, New Delhi (let to the appellant) on the ground, amongst others, that the appellant had sublet the premises to Usha Sales (P) Ltd. The Rent Controller held sub-letting by the appellant of the premises proved and made an order evicting the appellant from the premises. The order was confirmed in appeal by the Rent Control Tribunal.

(2.) In the view of the Rent Controller and the Rent Controller Tribunal the premises were occupied by Usha Sales exclusively under an authority conferred by the appellant and that the appellant was receiving Rs. 2,000/- per month as rent, and had no control over the premises.

(3.) The order of the Rent Controller Tribunal was confirmed in second appeal by the High Court. With special leave, the appellant appeals to this Court.