HIRA LAL Vs. ANURAG KUMAR

JUDGEMENT

(1.) THE petitioner - tenant Hira Lal has filed this revision petition to challenge the order dated 13. 11. 1980 passed by the Appellate Authority, Jind, whereby he maintained the order of eviction dated 27. 3. 1979 passed by the Rent Controller, Narwana, against the petitioner.

(2.) THE facts of the case are as under: - Anurag Kumar respondent-landlord is the owner of the shop in question which came to his share in family partition. The said shop was let out to Bir Chand (respondent No. 2) in January, 1957, for a period of six months at the rate of Rs. 90.00 per month, on the expiry of which, Bir Chand became a statutory tenant. Ejectment of Bir Chand from the shop in dispute was sought on two grounds, namely, Bir Chand had sublet the shop to Hira Lal (petitioner) and that Bir Chand did not pay the arrears of rent from January 1965 onwards amounting to Rs. 9,010/ -.

(3.) BIR Chand (respondent No. 2) in his written statement admitted the contentions of the respondent-landlord Anurag Kumar. He admitted that he had sublet the demised shop to Hira Lal (petitioner ).