TARLOK CHAND Vs. RAM PARKASH BAGHI

JUDGEMENT

(1.) THIS is tenants' revision petition against whom the order of eviction has been passed by both the authorities below.

(2.) LANDLORD Ram Parkash Baghi sought the ejectment of his tenant Kundan Lal from the premises in dispute which consist of two shops, Nos. 3 and 4, inter alia on the ground that he was in arrears of rent from June 1, 1969 to June 30, 1970, at a monthly rent of Rs. 60 vide rent note dated April 28, 1956 and that he had sublet the premises to respondent Nos. 2 and 3 (now the petitioners). The petition was contested on behalf of all the respondents.

(3.) RESPONDENT Nos. 2 and 3 admitted that respondent No. 1 had taken the shops, in dispute, on rent through the manager at a monthly rent of Rs. 60, vide rent note dated April 28, 1956. It was further pleaded by them that the applicant as the manager of the Sarai had leased out the shops to them on a monthly rent of Rs. 60 and that they had paid the rent of the demised premises up to May, 1969. The allegation of the sub-letting of the shops by tenant Kundan Lal to them was denied.