SHRI R. S. SEHGAL Vs. SHRI TOSH KASLIWAL

JUDGEMENT

(1.) The learned Rent Controller allowed the respondent to amend the petition for ejectment by adding the following words at the end of paragraph No. 1 of the petition :-

(2.) The respondent as a tenant had sub-let the premises to the petitioner. The petitioner raised an objection that no relationship of landlord and tenant existed between him and the respondent because according to the case set up by the respondent he had sub-let the building without the consent of the landlord. The word 'tenant' is defined in section 2(i) of the East Punjab Urban Rent Restriction Act, 1949, which reads as under :-

(3.) Parties through their learned counsel are ordered to appear before the learned Rent Controller on March 18, 1977.