CHAMAN LAL Vs. BACHITTAR SINGHTL

JUDGEMENT

(1.) THE present revision petition has been filed by Chaman Lal petitioner directed against the order of the learned Rent Controller, Ferozepur, dated 10.8.1978 and of the Appellate Authority, Ferozepur, dated 4.10.1980. The learned Rent Controller had dismissed the petition for eviction and the said order was maintained by the Appellate Authority.

(2.) THE sole surviving ground pressed during the course of arguments was as to if the property in question has been sublet by respondent No. 1 to respondent No. 2 ? It was asserted that respondent No 1 is a tenant in the property. He has sublet the same i.e. 9/10th portion to Ajit Singh respondent No. 2 without the consent in writing of the petitioner. Respondent No. 2 was stated to be in exclusive possession of that portion of the demised property.

(3.) THE learned Rent Controller framed the issues and recorded the evidence. He concluded that respondent No. 1 had taken the property on rent and had been carrying on the business jointly with his brother respondent No. 2. Both the respondents were carrying on the business jointly and thus the question of subletting did not arise.