BASANTI DEVI Vs. RAMJI DASS

JUDGEMENT

(1.) The landlady-petitioner has filed this revision petition against the order of the Appellate Authority. Ludhiana, data 29th May, 1976, whereby the order of the Rent Controller, directing the ejectment of the tenant, was set aside and the ejectment-application was dismissed.

(2.) The landlady-petitioner sought the ejectment of his tenant into alia on the ground that the tenant Ramji Dass has sublet the shop, it dispute, to Ashok Kumar respondent No. 2, without her consent is writing. In the written statement filed on behalf of both the respondents it was pleaded that Ashok Kumar was the real brother of the tenant Ramji Dass and both of them, along with their father, were occupying the demised shop.

(3.) The ejectment-application was allowed by the Rent Controller as it came to the conclusion that the tenant Ramji Dass had sublet the premises to Ashok Kumar. On appeal, this finding of the Rent Controller has been reversed by the Appellate Authority and, consequently, dismissed the ejectment-application. Feeling aggrieved against this, the landlady has come up in revision to this Court.