MADAN LAL Vs. BHARAT BHUSHAN

JUDGEMENT

(1.) THIS revision petition has been preferred by the tenant against the order of the Authorities below ordering his ejectment.

(2.) THE ejectment of the tenant was sought on the ground that he is in arrears of rent; that he has sub-let the premises to his brother, Prem Chand, without the written consent of the landlord; that the demised premises along with the ground floor are in a dilapidated condition and as such, have become unfit and unsafe for human habitation.

(3.) THE ground of arrears of rent was given up as the same was tendered before the Rent Controller. The Rent Controller ordered the ejectment of the petitioner on two grounds, i. e. sub-letting of premises and the premises haying become unfit and unsafe for human habitation.