N.K. JAIN Vs. A. RANGARAJ AND ORS.

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India has been filed against the concurrent judgment of the learned Additional Rent Controller dated 1st July, 2008 and Additional Rent Control Tribunal dated 18th November, 2011 by which the eviction petition filed by the respondent on the ground of sub-letting has been allowed in respect of the tenanted premises i.e. Shop No.106, First Floor, Mansarovar Building, 90, Nehru Place, New Delhi.

(2.) The respondents filed an eviction petition against the petitioner seeking eviction on the grounds of sub-letting under Section 14(1)(b) of Delhi Rent Control Act. The eviction petition after trial was decreed in terms of the judgment by the learned ARC. The appeal preferred against the said judgment before the learned Additional Rent Control Tribunal also failed.

(3.) Challenge by the petitioner to the impugned orders are interalia on following grounds:-