KUNDAN LAL Vs. BIMLA RANI

JUDGEMENT

(1.) THIS is tenant's revision petition under Section 15 (6) of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short 'the Act') challenging the legality as well as propriety of the order passed by the Rent Controller and affirmed in appeal by the Appellate Authority.

(2.) BRIEFLY put, respondent Bimla Rani filed an application under Section 13 of the Act seeking eviction of the petitioner on the following grounds, namely, (i) that the tenant is in arrears of rent and house tax; and (ii) that the tenant has sub-let a portion of the demised property without the written permission of the landlord.

(3.) THE Rent Controller on examining the evidence adduced by the parties finally came to the conclusion that the property which was let out to respondent No. 1-tenant has, however, been sub-let to the other respondents without any written consent of the landlord and so ordered eviction of the respondent-tenantes granting three months time to deliver the vacant possession of the demised plot to the applicant-landlord.