PIARA LAL Vs. NASIB CHAND

JUDGEMENT

(1.) THIS is tenant's revision against the orders of the authorities below ordering his ejectment on the ground of subletting.

(2.) NASIB Chand son of Norata Ram was the owner/landlord of the premises in dispute. Nasib Chand died during the pendency of the civil revision and in his place, Jagdish Chand son of Norata Ram was substituted as respondent No. 1 being his legal representative, vide order dated 14-12-1983 passed by B. S. Yadav, J; (as his Lordship then was ).

(3.) NORATA Ram filed ejectment petition under Section 13 of the East Punjab Urban Rent Restriction Act (for short the Act) against' his tenant Piare Lal (petitioner herein) as well as against Charan Dass son of Piare Lal alleging therein that the tenant has sublet the shop In dispute to one Sham Lal in the year 1971-72 without his written consent and it remained in exclusive possession of Sham Lal upto the year 1974-75. It was also alleged in the petition that the tenant further sublet the shop during the year 1975-76 to Sham Lal and Charan Dass and after the year 1975-76 the shop remained in possession of Charan Dass who is carrying on the business to the exclusion of the petitioner.