PAWAN KUMAR ETC Vs. BRAHAM PARKASH

JUDGEMENT

(1.) The learned Rent Controller directed the ejectment of the petitioner-tenant from the tenanted premises by upholding the averments on behalf of the respondent-landlord that the former was accountable for the change of user and also sub-letting.

(2.) The findings were affirmed by the learned Appellate Authority. The petitioners-tenants are in revision against it.

(3.) The outer limit within which a Revisional Court can undertake the adjudicatory exercise was provided by the Apex. Court in judicial pronouncements reported as Sarla Ahuja v. United India Insurance Company Limited, 1999 121 PunLR 805 and Shamshad Ahmad and Ors. v. Tilak Raj Bajaj (Deceased) through L.Rs. and Ors., 2008 9 SCC 1. On perusal thereof, it can safely be culled out that "a reappraisal of evidence can be made, but that should be for the limited purpose to ascertain whether the conclusion arrived at by the fact finding court is wholly unreasonable. " The constriction of revisional powers noticed, the adjudicatory exercise is undertaken as under: