VIDYA NATH Vs. SHUKAL

JUDGEMENT

(1.) THIS revision petition has been filed by the landlord against the order of the Appellate Authority, Rupnagar dated 1st September, 1977.

(2.) BRIEFLY the facts are that the petitioners and respondent No. 3 are the owners of the shop in dispute. They let it out to respondent No. 1 on rent at the rate of Rs. 37.50 per mensem vide rent note dated 15th March, 1963. It is averred that respondent No. 1 sublet the premises to respondent No. 2. They further averred that respondent Nos. 1 and 2 had completely changed the structure of the shop. Consequently they are liable to be ejected.

(3.) THE trial Court held that sub-letting of shop was not proved and that the alteration alleged to have been made by the respondents therein in no way have impaired its value or utility. Consequently, it dismissed the application for ejectment.