AMARJIT KAUR Vs. KANWALJIT KAUR AND ANOTHER

JUDGEMENT

(1.) The landlady is in revision against the order of both the Courts below by which her petition for eviction, inter alia, on the ground of arrears of rent, sub-letting and cease to occupy, has been dismissed.

(2.) The case set up by the landlady is that she is the owner of shop bearing Old No.3214 to 16/5 and new No.634 to 635/V.4 situated in Chowk Moni, Amritsar, vide registered sale deed dated 15.7.1987. It was let out by the earlier owner Dalip Singh s/o Kishan Singh vide rent note dated 11.10.1984 to Gurcharan Singh Bedi s/o Avtar Singh Bedi husband of Kanwaljit Kaur (respondent No.1).

(3.) The eviction petition was filed, inter alia, on the grounds of arrears of rent for the period from 1.7.1987 to 31.12.1988 @ Rs. 120/- per month amounting to Rs.2160/-, ceased to occupy the demised premises for a continuous period of more than 4 months w.e.f. 1.6.1988 onwards and has sublet the demised premises without written consent of the landlady.