Satyabrata Sinha, J. - (1.) The plaintiff-landlord has filed this appeal being aggrieved by and dissatisfied with the judgment and decree dated 25th January, 1989 passed in Ejectment Suit No. 768 of 1978 dismissing the suit for ejectment.
(2.) The said suit for eviction was filed, inter alia, on the grounds of default and sub-letting. The ground of default having not been pressed, the learned Trial Judge considered the issue of sub-letting only but on the basis of the materials on record dismissed the same.
(3.) According to the plaintiff the defendant-tenant which is a partnership firm had sub-let the premises in question to various companies and firms in respect whereof it pleaded: "That the defendant is also guilty of illegal sub-letting inasmuch as the defendant has sub-let the suit premises to the following persons or concerns without consent of the plaintiff: 1. M/s. Supreme Roadways Ltd. 2. M/s. Ajanta Finance Ltd. 3. M/s. Haryana Development Corporation Ltd. 4. M/s. Haryana Saving Units (Pvt.) Ltd. 5. M/s. South Eastern Roadways (Pvt.) Ltd. 6. M/s. Assam Nagaland Roadways. As such the defendant has no protection against eviction under the law". ;