VINOD KUMAR Vs. SAT PAL

JUDGEMENT

(1.) THIS civil revision is directed against the order of the Appellate Authority, Faridkot dated 18.2.1997 dismissing the appeal of the petitioners against the order of their eviction passed by the Rent Controller, Faridkot dated 4.6.1996.

(2.) SAT Pal being the owner of disputed shop situated at Railway Road, Jaitu filed the application for eviction of the petitioners on the grounds : (i) that the tenant was in arrears of rent from 1.1.1980 to 31.12.1990 and had not paid the house-tax till the date of filing of the petition and (ii) that the tenant Sham Sunder had sublet the demised premises to Vinod Kumar without his consent. It was claimed that Vinod Kumar was in exclusive possession of the shop as Sham Sunder had shifted from Jaitu.

(3.) AGGRIEVED by the said order, petitioners filed an appeal before the Appellate Authority which has been dismissed vide the impugned order.