HARI SINGH Vs. KIRAT SINGH SABHARWAL

JUDGEMENT

(1.) I propose to dispose of above three Revision petitions by a common judgment as the parties to them are common, relate to one and the same premises and are based upon common challenge to the findings recorded by the learned Additional Rent Controller.

(2.) I have heard learned Counsel for the parties at some length.

(3.) Petitioner herein is the landlord, who brought an eviction petition against the respondents on the grounds that the arrears of rent was not paid, there was material alteration in the premises made by the tenant without consent of the landlord, the tenant had raised such construction so as to impair the value and utility of the premises and the premises has been sub-letted and the tenant was creating nuisance in the tenanted premises.