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. Ditt Ram Verma, respondent-landlord sought ejectment of his tenant, Shanti Parkash, inter-alia on the following grounds.

(2.) THE tenant on the first date of hearing, tendered the arrears of rent and therefore, first ground was not pressed either before the Rent Controller ox the appellate Authority. However, the Rent Controller passed an order of ejectment on the other grounds. On appeal, the appellate Authority affirmed the finding of the Rent Controller. The orders of both the Courts below are being impugned by the tenant in this revision petition.

(3.) LEARNED counsel for the petitioners with regard to the ground of sub-letting submitted that the landlord has not been able to prove on record that the tenant has parted with the possession of the property.