JAI KUMAR JAIN Vs. BABU RAM

JUDGEMENT

(1.) EVICTION order has been passed rejecting the revision petitioner from the demised premises consisting of the shop-cum-flat, by the Appellate Authority, inter alia, on the ground of sub-letting. Admittedly, the premises were let out to the tenant-petitioner Jai Kumar Jain for his residence on the first floor (residential portion) and for running his business on the ground floor. It is also not disputed that after the tenancy, the tenant constructed his own house and shifted his residence there. At present, third persons are occupying the residential portion of the demised premises. According to the tenant, they are licensees and not the sub-tenants as they are persons employed by the tenant for his business and on that account, they have been allowed to stay in the residential portion of the building. The Appellate Authority has found that the said persons being in exclusive possession of the different portions of the first floor of the premises, the premises would be deemed to have been sublet by the tenant.

(2.) ACCORDING to the learned counsel for the petitioners, the possession of the said could not be said to be that of the sub tenants as no rent is being paid by them to the tenant, rather they have been allowed to occupy the said portion because they are in the employment of the tenant. Reliance in this behalf was placed by the learned counsel on B.M. Lall v. Dunlop Rubber Co. AIR 1986 Supreme Court 175. The said case is clearly distinguishable. The question involved therein was whether the possession of the occupier was as a tenant or as a licence. In the present case, it is the tenant who had further allowed the persons to occupy the residential portion of the demised premises whereas, admittedly, it was let out to him for his residence. On what terms and conditions they have been allowed to occupy the premises, is an inter se arrangement between them and the tenant. The question of their being the licensees as such does not arise. Thus, from the facts found by the Appellate Authority, it is a clear case of subletting and the eviction order has been rightly passed. I do not find any impropriety or illegality in the said finding as to be interfered with in this revision petition. Consequently, this revision petition fails and is dismissed with no order as to costs.