DES RAJ Vs. ASHA DEVI

JUDGEMENT

(1.) THE Revision Petition has been directed against the concurrent decisions of the Rent Control authorities whereby the tenant has been ordered to be evicted from the premises described as Set No. 2, Shop No. 4, Bharari, Shimla, on two grounds, namely, that the tenant has sub-let the premises to Sh. Som Nath without the consent of the Landlady and that the premises were bonafide required by the Landlady for her own use and occupation.

(2.) THE facts, in brief, are that the Landlady Smt. Asha Devi filed this petition on the grounds mentioned above and the tenant having failed to vacate the same despite notice under Section 106 of the Transfer of Property Act, the petition for eviction had to be filed.

(3.) ON the pleadings of the parties, the Rent Controller framed the following issues :-