ALYA RADIOS NOVELTIES PRIVATE LIMITED Vs. HARI NATH

JUDGEMENT

(1.) This Judgment will also dispose of S.A.Os. 259 of 1973, 271 of 1973 and 272 of 1973 as well as all these appeals arise out of a common order of the Rent Control Tribunal.

(2.) The dispute is in respect of two shops bearing Nos. 26 and 27 situated in Mangal Market, Jog Dyian Singh Colony, Chandni Chowk, Delhi. Both these shops had been let out to the appellant M/s. Alfa Radios and Novelties Private Limited at a rent of Rs. 71.00 per month each. Shop No. 27 was owned by Shri Hari Nath and Shop No. 26 was owned by his mother Chandrawati.

(3.) On February 8, 1967, Shri Hari Nath filed an application against appellant and M/s. Eastern Radios and Electric Company for their eviction from Shop No. 27. It was pleaded that the appellant tenant had towards the end of 1964 or in the beginning of 1965 sub-let, assigned or otherwise parted with the possession of the shop inquestion in favour of M/s. Eastern Radios & Electric Company, without consent in writing of the respondent landlord. This application was registered as No. 47 of 1967. A similar application was filed on the same day against the same appellant by Shrimati Chandrawati for their eviction on the same ground and this application for eviction was registered as application No. 46 of 1967.