(1.) THIS civil revision petition is filed by the unsuccessful landlady in rent control proceedings.
(2.) BRIEF facts are the following:
(3.) THE learned Rent Controller, on a consideration of pleadings, evidence and arguments, held against the petitioner on all the three points. Consequently, he dismissed the petition for eviction. On appeal, it appears, the petitioner has confirmed the relief only with reference to wilful default in payment of rents. On the question of sub-letting and acts of waste, arguments were addressed before the Appellate Authority. On the question of wilful default, the Appellate Authority concurred with the findings of the learned Rent Controller therefore, dismissed the appeal. Hence the present civil revision petition.