RAM KUMAR Vs. DITT RAM VERMA

JUDGEMENT

(1.) THIS is tenant's revision against whom an order of ejectment has been passed by the Courts below.

(2.) DITT Ram Verma, respondent-landlord sought ejectment of his tenant, Shanti Parkash, inter alia on the following grounds :-

(3.) LEARNED counsel of the petitioners with regard to the ground of sub letting submitted that thee landlord has not been able to prove on record that the tenant has parted with th possession, and that his son is in exclusive possession of the property.