HUSSAIN Vs. MOHAMMAD MIAN

JUDGEMENT

(1.) The appellant has preferred a Second Appeal against an order dated 28th February, 1983 passed by the learned Rent Control Tribunal (hereinafter referred to as the Tribunal) in Case No. 201 of 1983.

(2.) The appellant is the landlord of the suit premises. For the sake of convenience, he and his predecessors-in-interest are referred to as the appellant or the landlord, as the case may be.

(3.) The appellant had filed an eviction petition on 16th April, 1960 against one Mohd. Yunus (the brother of respondent No. 1 and uncle of respondent No. 2). In this eviction petition, it was alleged that Mohd. Yunus (and another person who was also said to be the tenant) had created sub-tenancies in favour of Mohd. Syed, Mohd. Idris (another brother of Mohd. Yunus) and some others. This eviction petition came to be dismissed as withdrawn on 11th/16th August, 1980.