SURESH CHANDER Vs. BAJRANG LAL

JUDGEMENT

(1.) The present revision petition has been filed by Suresh Chander and another (hereinafter described as the petitioners) directed against the order passed by the learned Rent Controller, Bhiwani dated 6.1.1997 and of the Appellate Authority, Bhiwani dated 11.11 1999, The learned Rent Controller had passed all order of eviction against the petitioners which was upheld by the Appellate Authority.

(2.) The relevant facts are that the respondents - land lord filed a petition for eviction asserting that property in question had been let to petitioner No. 1 Suresh Chander in 1983. The sole ground of eviction which survives for consideration was as to if petitioner No. 1 has sublet the premises to the other petitioner. It was asserted that petitioner No. 1 had sublet the same to Satbir and Kuldip because petitioner No. 1 has joined service with Food and Civil Supplies Department. The petitioners had contested the eviction petition. It was denied that the property in question had been sublet. Plea offered was that petitioners are brothers, they constitute a joint Hindu family. Petitioner No. 2 only sits in the shop on behalf of petitioner No. 1. In this process, it was denied that any terms of the tenancy has been violated.

(3.) The learned Rent Controller had framed the issues and on appraisal of the evidence held that property was sublet by petitioner No. 1 to petitioner -No.2. The said findings of the learned Rent Controller found favour with the learned Appellate Authority. Hence, the present revision petition.