DHIAN DASS Vs. SOHAN SINGH

JUDGEMENT

(1.) This revision petition is directed against the judgment of the appellate authority dated 23.6.1972 whereby it set aside the judgment of the Rent Controller who had granted decree of eviction against the tenant-respondent on the ground of his having sublet the premises let out to him by the landlord-petitioner.

(2.) The landlord-petitioner has alleged that the premises in dispute, which were on rent with the tenant, had been sublet by the latter to the Food and Civil Supplies Department. This allegation was denied.

(3.) The learned Rent Controller visited the shop, which is alleged to have been sublet to the Food and Civil supplies Department and took measurements thereof which showed that it was 11'-10" in width and the length thereof, excluding the verandah, of course, was 29'-10". The measurements shown in the plan of the shop in question were 16'-6" in width and 37'-6" in length.