AMIN CHAND Vs. THAKUR DASS

JUDGEMENT

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

(2.) LANDLORD Thakur Dass, sought the ejectment of the tenant from the shop, in dispute, situated in Rajpura Township inter alia on the ground that he had sublet the same to Ram Saran, his brother, without his written consent. It was pleaded that Amin Chand, tenant, had left Rajpura and was doing business at Thanesar whereas the demised premises were being occupied by his brother Ram Saran, respondent, who was doing his own business therein. Joint written statement was filed on behalf of Amin Chand and Ram Saran, respondents. It was denied that Amin Chand, respondent had left Rajpura and had sublet the premises to Ram Saran, respondent. According to them they were real bothers and were doing joint business in the shop in question at Rajpura. Thus, Ram Saran, respondent was not a sub-tenant as alleged. The learned Rent Controller found that the landlord has been successful in proving on the record that Amin Chand, tenant had sublet the shop to Ram Saran, respondent without his consent. In view of this finding the eviction order was passed. In appeal, the Appellate Authority affirmed the said finding of the Rent Controller and, thus, maintained the eviction order passed against the respondents. Dissatisfied with the same, the respondents have come up in revision to this Court.

(3.) AFTER hearing the learned counsel for the petitioners I do not find any merit in this revision petition.