DEV DUTT VERMA Vs. AJIT SINGH

JUDGEMENT

(1.) This revision is filed by the tenant against an order of ejectment passed against him by the Rent Controller and confirmed by the Appellate Authority.

(2.) The facts briefly stated are as follows :-

(3.) The learned counsel for the petitioner has urged before me that accepting this finding of the two Courts below as correct, it does not establish parting of possession by the tenant or exclusive possession by the so-called sub-tenant and that, at worst it amounts to a mere license. In Amar Nath v. Smt. Savitri Devi, 1955 57 PunLR 276Falshaw2, J. (as he then was) quoted the following passage from Volume 20 of Halsbury's Laws of England in order to bring out the difference between a license and a lease :-