SUNIL KUMAR Vs. ANIL KUMAR

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against the Judgment and final order dated 1st of December, 2006 passed by the High Court of Punjab and Haryana at Chandigarh in CR No. 6420 of 2006, by which the High Court had dismissed the Civil Revision case in limine.

(3.) The respondent filed an application for ejectment of the appellant from the demised premises inter alia on the ground of non-payment of rent, sub-letting and bonafide requirement of the demised premises before the Rent Controller.