JASWANT SINGH Vs. GURLABH KAUR AND OTHERS.

JUDGEMENT

(1.) Pritpal Singh (predecessor-in-interest of respondent No.1) was the owner of shed No.238, Industrial Area, Phase 1, Chandigarh. He had inducted the petitioner as a tenant on a monthly rent of Rs. 650.00. The ejectment of the petitioner was sought on the ground of subletting.

(2.) The petitioner filed written statement and denied the averments made by the respondent in the ejectment petition. It was alleged by him that he had not parted with the possession of the demised property and that Karnail Singh and Rikh Dev were working with him on piece work job basis.

(3.) Issues were framed.