RATTAN CHAND Vs. LAL CHAND

JUDGEMENT

(1.) This petition has been filed by the tenant-petitioner (hereinafter referred to as the tenant) against Lal Chand landlord-respondent (hereinafter referred to as the landlord).

(2.) The shop in dispute situated in Faridkot town was let out by the landlord to Rattan Chand on 15.2.1973 at a monthly rent of 130/-. Landlord filed an ejectment application against the tenant on twin grounds of non-payment of rent and sub-letting of the premises to Jai Singh and Ram Dayal respondent Nos. 3 and 4. Arrears of rent were tendered on the first date of hearing and, therefore, the ground of arrears of rent did not survive.

(3.) In the written statement filed, the tenant denied the allegations of subletting and controverted the pleas raised by the landlord. Out of the two alleged sub-tenants, Jai Singh did not put in appearance inspite of service and Ram Dayal appeared in response to the notice sent to him and put in his written statement admitting the claim of the landlord and thereafter did not put in appearance.