HARDEV SINGH Vs. BALWANT SINGH

JUDGEMENT

(1.) THIS is a petition under Section 15(5) of the East Punjab Rent Restriction Act, 1949 (for short, 'the Act') for setting aside judgment dated 22.12.1980 passed by Appellate Authority, Sangrur vide which it confirmed the order of eviction passed by Rent Controller. Malerkotla in Rent Application titled "Balwant Singh v. Hardev Singh and another."

(2.) RESPONDENT -Balwant Singh filed an under Section 13 of the Act for eviction of petitioners - Hardev Singh and Sat Pal - from the tenanted premises i.e. shop situated in the urban area of Bahadurgarh by alleging that tenant-Hardev Singh had not paid rent from 19, 1974 to 31.5.1975 and had sub-let the shop to Sat Pal without his consent.

(3.) ON the pleadings of the parties, the Rent Controller framed the following issues :-