SOHAN SINGH SIDHU Vs. CHARANJIT SINGH

JUDGEMENT

(1.) Tenant has invoked revisional jurisdiction of this Court under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act), challenging the judgment dated 06.03.2007 passed by the learned Rent Controller, Rupnagar, as well as judgment dated 15.05.2008 passed by the learned Appellate Authority, Rupnagar, thereby directing the eviction of the tenant - revisionist from the demised shop on the ground of sub tenancy.

(2.) The brief facts of the present case are that landlord - Respondent herein preferred eviction petition against the tenant - revisionist and Rajinder Singh (O.P. No. 2 in the eviction petition) with the allegation that tenant has not paid rent w.e.f. 01.04.2001 till the date of filing of the eviction petition. It has further been contended by the landlord that tenant -revisionist has transferred the possession of the shop in dispute to Respondent No. 2 without the permission of the applicant and that way has created sub-tenancy in favour of O.P. No. 2 - Rajinder Singh. It was further contended by the landlord that he is a degree holder of B. Tech Computer and is doing a private job and he wants to run his own business m the shop in dispute for bona fide requirement.

(3.) Tenant - revisionist herein contested the eviction petition and denied the rate and arrears of rent and also denied sub tenancy. Tenant has also disputed alleged bona fide requirement of the landlord.