MANJIT KAUR Vs. SOM DUTT

JUDGEMENT

(1.) THIS is landlady's revision petition whose ejectment application has been dismissed by both the authorities below.

(2.) THE landlady sought the ejectment of her tenant Som Dutt Joshi, from the premises in dispute, which consists of two rooms and a store on the first floor of House No. 2022, Sector 21-C, Chandigarh, inter alia on the ground that he had sublet one room to Harbir Singh, bus conductor. The other pleas taken were that she required the premises bonafide for her own use and occupation and that the tenant had started using the same for a purpose other than that for which they were leased out. These pleas were controverted in the written statement filed on behalf of the tenant. Both the authorities below concurrently found that the landlady had failed to prove the allegations of subletting and the other pleas taken by her. Consequently, her ejectment application was dismissed. Dissatisfied with the same, she has come up in revision to this Court.

(3.) I have gone through the evidence on the record and have heard the learned counsel for the parties at length.