RAGHBIR DASS BAWA Vs. BALJIT KAUR

JUDGEMENT

(1.) ON 20th March, 1974, Raghbir Dass Bawa filed an application under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') for the eviction of Buta Ram Pehlwan from one room on the ground floor of property bearing No. 1351/9 situated in Gali Jattan Abadi Bawa Raghbir Dass, inside Lahori Gate, Amritsar, on the plea that the same was le out at Rs. 8/- per month and he was in arrears of rent from 1.11.1973 and also on the ground sub that he let that premises to Balram Kishan, who is also impleaded as a party.

(2.) ON the first date of hearing Buta Ram appeared and admitted the tenancy and sub-letting but did not tender the arrears of rent. Balram Kishan also appeared and made the following statement, which is at page 168 of the record :-

(3.) THE learned counsel appearing for the landlord has challenged the legality and propriety of the decision of the Appellate Authority on the following grounds :-