GULZAR SINGH Vs. NANAK CHAND

JUDGEMENT

(1.) Revision herein is against the concurrent orders rendered by the Rent Controller and the Appellate Authority. Whereas the Rent Controller dismissed the petition of the petitioner-landlord vide orders dated 4.12.1979, the Appellate Authority dismissed the appeal preferred by the petitioner on 16th of September, 1980.

(2.) Petitioner had sought eviction of tenant Nanak Chand and alleged subtenants Mohan & Gopi Chand on the ground of non-payment of rent and that the original tenant Nanak Chand has sublet the premises without written consent of the petitioner. On the pleadings of the parties, the learned Rent Controller framed the following issues:-

(3.) After resultant trial, as mentioned above, petitioner was unable to secure an order of eviction on the two grounds noted above.