PURAN SINGH Vs. MAHANT BHAGWAN DASS

JUDGEMENT

(1.) THIS Civil Revision is directed against the order of the Appellate Authority, Amritsar dated 13.10.1986 whereby the application of the respondent-landlord for evicting the petitioner-tenant on the ground of non-payment of rent and subletting has been allowed.

(2.) MAHANT Bhagwan Dass, successor of Mahant Narain Dass, had filed the eviction petition claiming that he had let out two rooms of a building bearing Municipal House No. 1741/5 situated in Kutcha Shaheedan, Chowk Prag Dass, Amritsar to one Mohd. Yunas Sharif with effect from 1.11.1986 for a period of nine months. It was claimed that Mohd. Yunas Sharif was in arrears of rent since 1.10.1972 and that he had transferred his right in the tenancy and sublet it to the petitioner and one Darshan Singh. The petition was contested and the following eight issues were framed :-

(3.) THEREAFTER , the Rent Controller afforded an opportunity to both the parties and submitted a report dated 19.5.1986 to the Appellate Authority, Amritsar upholding the charges of non-payment of rent as also of subletting. Accordingly, it was held that the tenant deserved to be evicted on these grounds.