S.K. GUPTA Vs. VINAY SINGHAL

JUDGEMENT

(1.) Heard Sri I.N. Singh, learned Counsel for the petitioners and Sri Ashish Singh, learned Counsel for the respondent. Petitioners are aggrieved by the judgment and order dated 22.3.2013 passed by the Judge Small Causes Court, Saharanpur and the revisional order dated 24.5.2014 passed by the Additional District Judge dismissing the revision thereof.

(2.) The respondent landlord instituted a suit for eviction of the petitioners from the shop No. 6 having Municipal Number 2C/3051/1, situate at Church Road, Sadar Saharanpur. The suit was decreed on the ground of sub-letting and the decree has been upheld by the Revisional Court.

(3.) The only submission of learned Counsel for the petitioners is that the respondent landlord is a subsequent purchaser. The subletting has taken place during the time of the previous owner. Since he took no objection to subletting the respondent has no right to claim eviction of the petitioners on the said ground.