KISHORI LAL Vs. RAVI DUTT

JUDGEMENT

(1.) THIS Revision Petition has been filed by the tenants laying challenge to the jectment order passed against them by the Rent Controller, which has been further affirmed in appeal by the learned appellate authority. Parties, here-in-after in this judgment, shall be referred to as 'landlords' and 'tenants'.

(2.) EJECTMENT of the tenants was sought on the ground of arrears of rent and sub-letting and on appreciation of the evidence placed by the parties on record, both the learned Courts below have concurrently held that both the grounds stand fully established and consequently ordered their ejectment.

(3.) IT is also being argued that the case could not be decided on the solitary admission of Swaya Ram who was initially inducted as a tenant. It is next submitted that the receipts relied upon by the tenants duly executed by their landladies Jamna Devi and Kashmiri Devi, have been wrongly discarded. Mr. Gupta is at pains to contend that no case of sub-tenancy has been established and the respondents were not their landlords as the shop in dispute had fallen to the share of Tulsi Ram who was succeeded by the above said two women, i.e. his widow and daughter who inducted them as tenants after the shop had been relinquished and possession handed over to them.