SURINDER SINGH Vs. HARI RAM AND ANOTHER

JUDGEMENT

(1.) This is landlord's revision petition whose ejectment application has been dismissed by both the authorities below.

(2.) Surinder Singh, landlord, sought the eviction of his tenant Hari Ram from the shop in dispute, No. 769, situate at Uppal Market Lawrence Road, Amritsar, alleging that he had sublet the same to Piara Lal respondent No. 2. In the written statement filed on behalf of the tenant, this plea was controverted.

(3.) The Rent Controller found that the landlord has failed in proving the subletting, as alleged in the application. Consequently, the ejectment application was dismissed. In appeal, the Appellate Authority affirmed the said findings of the Rent Controller and thus, maintained the order dismissing the eviction application. Dissatisfied with the same, the landlord has filed this revision petition in this Court.