- (1.) Leave granted.
(2.) Heard learned Counsel for the parties.
(3.) The appellant filed suit for eviction of respondent No. 1 on the ground of subletting. The trial court vide its judgment dated 28th August, 1981 decreed the suit by recording a finding that the tenant had sublet the premises without the written consent of the landlord, as required under Section 14 of the West Bengal Premises Tenancy Act, 1956 [hereinafter referred to as "the Act"]. On an appeal preferred by respondent No. 1, the High Court reversed the judgment and decree of the trial court and dismissed the suit. Hence, this appeal by special leave.;