REGENT COMPUTRONICS PVT. LTD.

RAM NIWAS Appellant

V/S

Ram Parkash And Ors. Respondents

Referred Judgements :-

HABELI RAM V. MOHINDER SINGH AND ANOTHER [REFERRED TO]
DAUDBHAI IMRANALI V. AJIJ YAKUB TAMBOLI [REFERRED TO]
CITING SMT. SHASHI JAIN V. TARSEM LAL (DEAD) AND ANOTHER [REFERRED TO]
DELHI STATIONERS AND PRINTERS VS. RAJENDRA KUMAR [REFERRED TO]
SHAMA PRASHANT RAJE VS. GANPATRAO [REFERRED TO]
SHAMA PRASHANT RAJE VS. GANPATRAO [REFERRED TO]
JOGINDER SINGH SODHI VS. AMAR KAUR [REFERRED TO]
VAISHAKHI RAM VS. SANJEEV KUMAR BHATIANI [REFERRED TO]
HAZARI LAL VS. GIANI RAM [REFERRED TO]
GULZAR SINGH VS. SIRI CHAND GUPTA [REFERRED TO]
RAMESHCHANDRA K PATWA VS. VITHALDAS CHIMANLAL [REFERRED TO]
VICTOR KUMAR VS. SHAKUNTLA DEVI [REFERRED TO]
SATISH KUMAR VS. SHRI NANU RAM JAIN CHARITABLE TRUST [REFERRED TO]
PREM WATI W/O L. SHIKHAR CHAND VS. RAMESH [REFERRED TO]
OM PARKASH ALIAS CHITRU VS. BALWANT RAI [REFERRED TO]
MUNI LAL VS. LEKH RAJ [REFERRED TO]
KISHAN LAL VIG VS. SHRI SUNDER LAL [REFERRED TO]
JANAB M.P. AZAD VS. FATHIMA SAROHINI SURESH [REFERRED TO]
SUBHASH CHAND AND OTHERS VS. SHAM SUNDER MEHTA AND ANOTHER [REFERRED TO]
BAL KISHAN AND ORS. VS. KEWAL KRISHAN DUTT (DECEASED) THROUGH L.RS AND ANR. [REFERRED TO]

JUDGEMENT

(1.) In this revision petition preferred by the tenant, his eviction from the shop in dispute, inter-alia, on the ground of sub-letting is challenged. Landlord respondent No.1 in the petition herein had filed a petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (in short the Act) against the tenant (revision petitioner) and respondent No.2 (alleged sub lessee) on the following grounds:-

(2.) The Rent Controller holding the tenant to be in arrears of rent as also guilty of subletting the premises to respondent No.2 herein, ordered ejectment of the tenant on both the grounds. It was on 7.1.2011.

(3.) In the appeal preferred by the tenant, the Appellate Authority partly accepted the appeal and set aside the eviction on the ground of non payment of rent. But appeal was dismissed qua the ground of subletting. It was vide judgment dated 20.5.2013. Sequelly, the ground of subletting is subsisting against the tenant; there is concurrent finding on this count against the tenant by both the authorities below.

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RAM NIWAS Vs. RAM PARKASH AND ORS.

Referred Judgements :-

JUDGEMENT

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