RISHI Vs. SHAM LAL

JUDGEMENT

(1.) THIS is tenant's revision Petition directed against the orders of the Authorities below whereby the tenant was ordered to be ejected on the ground of sub-letting.

(2.) IN brief, the facts are that ejectment petition was filed against the petitioner on the allegation that the shop in dispute was let out to him on 5-8-1987 at the rate of Rs. 500/- per month and after six months, it was enhanced to Rs. 800/- per month. Ejectment was sought on the ground of non-payment of rent as well as on the ground that the petitioner has sub-let the premises to respondent No. 2. On contest, ejectment petition was allowed by the Rent Controller. On appeal by the tenant, order of the Rent Controller was affirmed by the appellate Authority. However, the Rent Controller as well as the appellate Authority found the rent to be Rs. 500/- per month and not Rs. 800/- per month as alleged by the landlord.

(3.) THE only contention of learned counsel for the petitioner is that respondent No. 2 is his employee and it is not a case of sub-letting.