LAL CHAND Vs. HARNAM KAUR

JUDGEMENT

(1.) THIS is tenant's petition against whom ejectment application was dismissed by the Rent Controller but eviction order was passed in appeal.

(2.) THE landlady, Smt. Harnam Kaur sought the ejectment of her tenant Lal Chand from the shop in dispute on the ground of subletting by the tenant to one Kuldip Singh and for non-payment of arrears of rent with effect from 1st of November, 1966 till the filing of the application which was filed on 6th of November, 1974.

(3.) IN the written statement filed on behalf on Kuldip Singh the alleged sub-tenant, he admitted that the premises in question were owned by Lal Chand and were rented out on a monthly rent of Rs. 60/-. He claimed that the tenancy of Lal Chand tenant and his was joint. It was denied that it was sublet to him.