OM PARKASH Vs. BHAGAT SINGH AND ORS

JUDGEMENT

(1.) This is a tenant's revision petition against the decision of the Appellate Authority reversing on appeal the order of the Rent Controller, dismissing the eviction application filed against him by the landlord.

(2.) The shop in dispute is situate in Nawanshanr. On 6th July, 1966, it was given by its owner Bhagat Singh to Om Parkash on a monthly Rent of Rs. 47/- for a period 362 days. An eviction application was filed by the landlord under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, hereinafter called the Act, against the tenant mentioning a number of grounds. In the present revision petition, we are, however, concerned with only one of them, viz that the tenant had sublet the premises in favour of his father Shiv Ram and his sister's husband Dal Krishan.

(3.) This ground was repelled by the Rent Controller, but it prevailed with the Appellate Authority, with the result that an order of eviction was passed against the tenant, who has come here in revision.