SWARAN LATA Vs. DEV KUMAR

JUDGEMENT

(1.) THIS revision petition has been directed against the order of the Appellate Authority whereby the appeal of the tenant was allowed and the order of ejectment passed by the Rent Controller on the ground of sub-letting, was set aside.

(2.) THE petitioner filed an ejectment petition against tenant-Dev Kumar (who died during the pendency of the revision and is now being represented by his legal representatives) on the ground of arrears of rent as well as on the ground that the tenant has sub-let the demised premises to respondents No. 2 to 4 namely Banarsi Dass Chaman Lal and Rajinder Arora, without the written consent of the landlady. The ejectment was also sought on the ground that the tenant has impaired the value and utility of the premises by making material alterations.

(3.) THE Rent Controller after appreciating the entire evidence brought on record, found that the tenant has sub-let the demised premises to respondents No, 2 to 4 who have their full control over the. demised premises.