NIRMAL CHAND Vs. SOHAN LAL

JUDGEMENT

(1.) THIS revision petition has been filed by the tenant against the order of the Appellate Authority, Faridkot dated 29th September, 1977 ordering his ejectment.

(2.) BRIEFLY the case of the landlord is that the he gave the shop on lease to Nirmal Chand at the rate of 40/- per mensem. It is alleged that the latter subleased the shop to his brother Prabh Dyal. Consequently he filed an application for ejectment on the ground of subletting. Some other grounds were also taken but they do not survive in the revision petition.

(3.) THE Rent Controller held that the landlord failed to prove the sub-tenancy. Consequently he dismissed the application. On appeal the Appellate Authority reversed the aforesaid finding and held that Nirmal Chand had subleased the shop to his brother Prabh Dyal. Consequently it accepted the appeal and ordered ejectment of the respondents. Nirmal Chand tenant has came up in revision to this Court.