LOTUS INDUSTRIES Vs. LOTUS ENTERPRISES (P) LTD.

JUDGEMENT

(1.) THE present revision petition by the landlord is directed against judgment dated 23.7.1998 of the Appellate Authority, Faridabad.

(2.) PETITIONER -M/S Lotus Industries, a partnership firm, preferred a petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act,1973 (for short, 'the Act') against the respondents seeking to evict them from the demised premises which is an industrial shed on the ground of sub-letting, non-payment of rent for the period from 1.2.1987 to October,1987 and material impairment. It was pleaded that the petitioner is the owner/landlord of the industrial shed out of which some portion was let out by it to respondent No. 1-M/S Lotus Enterprises (P) Ltd. at a monthly rent of Rs. 4300/- with effect from 1.7.1981. An agreement was executed for the said purpose on 13.8.1981. The tenant, i.e., M/S Lotus Enterprises (P) Ltd. subsequently let out the demised premises to respondent No. 2-M/S Ruchika Engineering Pvt. Ltd. vide lease deed dated 19.6.1982.

(3.) IN appeal, the Appellate Authority, Faridabad affirmed the findings of the Rent Controller.