MUNISH AGGARWAL Vs. ANAR DEVI AND OTHERS

JUDGEMENT

(1.) This is revision petition by Munish Aggarwal, whose petition under Section 13 of Haryana Urban (Control of Rent and Eviction) Act, 1973 seeking ejectment of the respondents on the ground that respondents had not paid the rent from 21.03.1988 to 02.03.1991; made addition and alterations in the tenanted premises which had impaired its value and utility and they have sublet the portion of demised premises without the consent of the petitioner, was dismissed.

(2.) Admittedly, respondent No.1 is tenant in the demised premises, much prior to its purchase by the petitioner vide sale deed dated 23.01.1988.

(3.) The ground of non-payment of rent was not pressed before the Rent Controller. The plea of petitioner-landlord that respondent No.1 has made material additions and alterations in the demised premises to impair its value and utility, was rejected with the observation that firstly the same is not proved and secondly the addition and alteration do not impair the value and utility of the demised premises. The plea of petitioner-landlord that respondent No.1 has sublet part of the premises to respondent No.2 was also held as not proved. The petitioner filed appeal before the Appellate Authority, which was also dismissed.