AROOR CHAND Vs. ARORA TEXTILE SHUTTLE WORKS

JUDGEMENT

(1.) THE ejectment of the respondent-tenant was sought by the landlord-petitioner, inter -alia, on the grounds of non payment of rent sub-letting, by respondent No. 1 to respondents Nos 4 to 7, and ceasing to occupy the shop in dispute by respondent No. 1.

(2.) THE respondents denied the relationship, of landlord and tenant and contended that respondent No. 7, Balwant Singh was the, owner of the firm M/s Arpra Sauttle Works Jandiala Gunu. He took the premises in dispute from Aroor Chand, Harbans Lal and Pal Dass. He continues to be a partner of respppdnts Nos. 4 to 7 and sever parted with the possession of the demised premises. The rent was tendered but was not accepted by the landlord.

(3.) THE Rent Controller ordered the ejectment of the respondents holding that there was relationship of landlord and tenants ; Balwant Singh respondent No. 7 was neither the owner nor a partner of respondent No. 1 -the tenant firm inducted by the landlord. The tender of rent by respondent No. 7 was found to be not valid.