Ray, C. J. - (1.) This appeal is by special leave from the judgment dated 15 February, 1974 of the Gujarat High Court dismissing the revision petition filed by the appellant.
(2.) The appellant filed a Revision Petition in the High Court against the judgment and decree passed by the District Judge dismissing his appeal against the decree for eviction of the appellant from the suit premises.
(3.) The respondent filed the suit against the appellant for possession of the premises on the ground that the appellant had sublet a portion of the premises.;