TILAK RAJ Vs. SHRIMATI KAILASH WATI

JUDGEMENT

(1.) THE impugned order of the appellate authority up-holding the eviction of the petitioner as directed by the rent controller, on the ground of nonpayment of arrears of rent and sub-letting, warrants no interference in revision.

(2.) THE entire case of the petitioner rests upon his plea setting up his own title over the demised shop. '

(3.) IT is the common ease of the parties that the shop was originally owned by Bawa Inderjit Singh, who, on April 5, 1989 mortgaged it with possesion to Lal Chand vide mortgage deed exhibit R/3. According to the petitioner, the said Bawa Inderjit Singh sold this shop to him by registered sale deed on May 26, 1975 and he thereby became the owner thereof. Point reference was made to the term in the sale deed to the effect that it would be the liability of the petitioner to pay off the mortgage of Lal Chand.