VIR BHAN AGGARWAL Vs. KUNJ LAL

JUDGEMENT

(1.) THIS is a landlord's petition challenging the order of the Appellate Authority, dismissing his application for eviction of his tenant. The brief facts necessary for the disposal of this petition are as follows:-

(2.) ON 2nd July, 1960, Kunj Lal, describing himself as malik wa karkun of firm Kunj Lal Raman Kumar, took on lease the shop in dispute from the landlord, Vir Bhan. The shop is situated on Mandi Road in Jullundur City.

(3.) ON 8th December, 1965, Vir Bhan filed an application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act), seeking eviction of Kunj Lal from the premises in his capacity as the proprietor of Kunj Lal Raman Kumar, on the ground that without his written permission, Kunj Lal has sublet the premises to one Raj Kumar, who was described as the proprietor of Raj Kumar Bipan Kumar.