MAGHI MAL Vs. KUNDAN LAL

JUDGEMENT

(1.) Kundan Lal and Rattan Chand respondents are the owner landlords of the shop in dispute situated in Gobar Mandi near Main Gate, Ferozepur City, which was let out to Maghi Mal Petitioner in 1954 at Rs. 12 Per month. In January 1974 the respondents filed an ejectment petition against the petitioners on the grounds of non payment of rent and house tax with effect from September 25. 1973. and that Maghi Mal petitioner having sublet the premises to Sohan Lal and Khushi Ram petitioners Nos. 2 and 3 without the written consent of the landlords. The ejectment was also sought on the ground that the shop being very old was likely to collapse at any time.

(2.) The arrears of rent and house tax were tendered by the petitioners but were not accepted by the respondents. Their counsel made the following statements:

(3.) In the written statement filed by the petitioner it was averred that the shop had been rented out to the firm Messrs Maghi Mal Hans Raj and the petitioners are its partners. It was denied that the shop was old or it was likely to collapse at any time.