BALDEV RAJ Vs. JOGINDER SINGH AHLUWALIA AND OTHERS

JUDGEMENT

(1.) THIS revision petition has been filed by Baldev Raj tenant against the order of the Appellate Authority, Chandigarh, reversing the judgment of the Rent Controller and ordering his ejectment.

(2.) BRIEFLY , the facts are that Joginder Singh Ahluwalia, landlord, filed an application for ejectment of the tenant inter alia on the grounds that he required the premises for his own use and occupation and that the latter had subject the same to Brij Lal. He also pleaded non -payment of rent. The petition was contested by the respondent who pleaded that the landlord did not require the premises for his own use and occupation and that he had subject with the written consent of the landlord. However, he tendered the rent on the first date of hearing.

(3.) THE landlord went up in appeal before the Appellate Authority which upheld the finding of the Rent Controller that the landlord did not require the premises for his own use and occupation. However, it upset his finding on the second point and held that the tenant had sublet a part of the premises. Consequently, it accepted the appeal and ordered ejectment of the tenant. The tenant has come up in revision against the judgment of the Appellate Authority to this Court.