HIRA LAL Vs. PRABHAWATI

JUDGEMENT

(1.) THE material facts giving rise to this revision are as follows :

(2.) THE plaintiff-applicant filed the present suit against the defendant-non-applicant for recovery of arrears of rent. According to the plaintiff, the tenanted accommodation was taken on rent by him from one Madanlal and that he had sub-let a portion of it to the non-applicant. The trial Court dismissed the suit holding that the contract of sub-letting was unlawful because the plaintiff had sub-let the accommodation without the consent of the landlord. The trial Court, consequently dismissed the suit.

(3.) HAVING heard the learned counsel for the applicant, I have come to the conclusion that this revision deserves to be dismissed.