NANAK CHAND Vs. SANSAR CHAND AND ANOTHER

JUDGEMENT

(1.) THIS revision petition has been filed by Nanak Chand tenant against the judgment of the Appellate Authority, Amritsar, dated 18th December, 1975, affirming the judgment of the Rent Controller by which he has been ordered to be evicted.

(2.) BRIEFLY , the case of Sansar Chand landlord is that he gave two quarters bearing Nos. 20 and 21 in Bassaon Building, Chowk Putlighar, Amritsar, to Nanak Chand tenant on a monthly rent of Rs. 12/ -. He inter alia pleaded that the latter had sublet one quarter to Bua Ditta respondent No. 2, without his consent or permission. He also took other grounds for ejectment but they do not survive in the revision petition. The tenant contested the application for ejectment and controverted the allegations of the landlord. He denied that he had sublet one of the quarters to respondent No 2.

(3.) THE Rent Controller held that the tenant had sublet one quarter to respondent No. 2 without the consent of the landlord, Consequently, he ordered the ejectment of the respondents On appeal by the tenant, the Appellate Authority affirmed the finding of (sic) and dismissed it He has come up in revision against that order to this Court