Shanti Swaroop Dhavan, J. - (1.)This is a tenant's second appeal from the decree of the Additional Civil Judge, Muzaffarnagar reversing that of the Additional Munsif of Muzaffarnagar and decreeing the landlords suit for his ejectment from an accommodation.
(2.)The Plaintiff -Respondents Hari Raj Swarup and eleven others are the joint owners and landlords of the ahata in which the shop of the Defendant -Appellant Varun Gupta is situate. The Respondents filed a suit for the Appellant's ejectment on four grounds - -(1) non -payment of rent inspite of notice of demand, (2) illegal subletting, (3) using the premises for a purpose inconsistent with the purpose for which he was admitted to the tenancy and (4) creating nuisance.
(3.)The Defendant -Appellant resisted the suit and denied the allegations of the Plaintiff -Respondents.