NAGENDAR Vs. MURALIDHAR

JUDGEMENT

(1.) This revision is directed against'the judgment passed by the Chief Judge, City Small Causes Court, Hyderabad in R. A. No. 157/1975 in which the order of the Rent Controller, Secunderabad in R. C. No. 288/71 was reversed,

(2.) The landlord of the premises bearing No. 3-4-379 situated at Tobacco Bazaar, Secunderabad, filed the petition for eviction of the petitioner herein who is the tenant on the grounds of (1) wilful default, (2) subletting, and (3) personal requirement. The Rent Controller rejected the case of the landlord on all the three grounds and dismissed the eviction petition, The landlord preferred appeal against the findings of the Rent Controller with regard to sub-letting and personal requirement. The appellate Authority rejected the landlord's cause with regard to personal requirement, but accepted the case of the landlord with regard to sub-letting and ordered for eviction. In this revision, the finding of the appellate Authorily with regard to sub-letting is assailed.

(3.) For convenience sake, the parties will be referred to as arrayed in the eviction petition. The petitioner-landlord alleges that the 1st respondent tenant had sublet the premises to respondents 2 to 7 to carry on business in the name and style of 'Modi Fabrics Wholesale Depot' and the alleged partnership between respondents 1 to 7 is only a bogus affair designed to camouflage the sub-lease of the premises.