RAM LAL Vs. ASHRAFI DEVI

JUDGEMENT

(1.) APPLICANT-ASHRAFI Devi let out the godown in question to petitioner No. 1 -Ram Lal, now represented by his heirs, sometime in the year 1961. She sought his ejectment under section 13 (2) (ii) (a) of the Haryana Urban (Control of Rent and Eviction) Act, 1973, amongst others, on the ground that Ram Lal had sublet the godown to petitioner No. 2 Janta Iron and Steel Workers P. C. S. Cooperative Industrial Society Ltd. (for short the Society) without her written consent.

(2.) A joint written statement was filed by the tenant and the Society. It was admitted that the godown was let out to Ram Lal who was the manager of the Society and that the, said Society was in possession of the godown. It was also stated that the godown was hired for running the business of the Society and Ram Lal being the manager of the Society was carrying or the business and the overall control of the business was with him.

(3.) LEARNED Rent Controller after appreciating the entire evidence produced on record ordered ejectment of the tenant and the Society holding that Ram Lal had sublet the godown in question to the Society. On appeal, the finding as recorded by the learned Rent Controller was affirmed and consequently the appeal was dismissed. Hence, this revision petition has been filed by the tenant and the Society.