STATE BANK OF PATIALA Vs. DES RAJ JAIN

JUDGEMENT

(1.) THE present revision petition has been filed by State Bank of Patiala, hereinafter described as "the petitioner", directed against the order of eviction passed by the learned Rent Controller, Chandigarh, dated 1.6.1987 and of the learned Appellate Authority, Chandigarh, dated 21.3.1992. The learned Appellate Authority affirmed the order passed by the learned Rent Controller.

(2.) THE relevant facts are that the respondents had filed a petition for eviction against the petitioner with respect to the ground floor, first floor and second floor of S.C.O. No. 175-176, Section 17-C, Chandigarh. The surviving ground of eviction which found favour with the learned Rent Controller and the learned Appellate Authority was that, as per landlords, the petitioner had sublet the premises in question to one Naurata Ram. Naurata Ram was stated to be running a canteen and was in exclusive possession of that premises.

(3.) THE learned Rent Controller as well as the learned Appellate Authority rejected the plea of the petitioner and, as mentioned above, passed an order of eviction against the petitioner. Aggrieved by the same, present revision petition has been filed.