AMRIT LAL Vs. BRIJ MOHAN LAL

JUDGEMENT

(1.) THIS is tenant's revision petition.

(2.) LANDLORDS (Respondents No. 1 and 2 herein) filed an ejectment petition against their tenant (petitioner herein) and against one Gurbachan Singh (Respondent No. 3 herein) on the ground that the tenant has sublet the demised premises to respondent No. 3 without the written consent of the landlords. The ejectment was also sought on the ground that the demised premises were let out for the purpose of embroidery work, whereas at the time of filing of the ejectment petition, the same were being used for doing tailoring work.

(3.) THE ejectment petition was contested by the petitioner as well as by respondent No. 3 who in their written statement denied the ground of subletting. They rather stated that the tenant is in exclusive possession of the demised premises and is still doing the business therein. With regard to respondent No. 3, it was stated that respondent No. 3, is sometimes called to do the sewing and stitching embroided work on piece-work basis. It was also denied that there was any change of business.