Shah, J. - (1.)The Singer Sewing Machine Company -hereinafter referred to as the company - was, since the year 1934, the tenant for business purposes of a shop situate at Gurgaon in the State of Punjab and belonging to Pandit Kishan Lal-hereinafter called the appellant. One Ganpat Ram Khosla - hereinafter referred to as Khosla -was the Sales Manager of the Company.
(2.)The Legislature of the State of East Punjab enacted Act III of 1949 called the East Punjab Urban Rent Restriction Act.1949, to restrict the increase of rent of certain premises situated within the limits of urban areas and the eviction of tenants therefrom. The Act granted protection to tenants of premises used for residential and non-residential purposes. By S. 2. cl. (i), the expression "tenancy" was defined, in so far as the definition is material, as meaning any person by whom or on whose account rent was payable for a building or rented land and included a tenant continuing in possession after the termination of the tenancy in his favour, but did not include a person placed in occupation of a building or rented land by its tenant, unless with the consent of the landlord .....By S. 13, the right of the landlord to evict a tenant even in execution of a decree was restricted and the landlord could seek to evict his tenant by an application to the Controller in certain specified circumstances set out in that section.
(3.)On August 30, 1954, the company addressed a letter to the appellant intimating that it desired to close down its office in Gurgaon with effect from September 1, 1954. The relevant part of the letter ran as follows:
"Now the Company has closed its agency business at Gurgaon and Mr. Khosla will be carrying on Sewing Machine business is Gurgaon in your shop in his personal capacity and not as a Manager of Singer Company. In order that there may not be any misunderstanding about the payment of rent in future, you are informed that from September 1954 onwards Mr. Khosla will be personally responsible for the payment of rent of your shop."