- (1.) This revision petition is filed by Ved Raj Bhalla landlord against the order of appellate Authority Gurdaspur.
(2.) Briefly, his case was that he had leased the portion marked by letter 'C' to Puran Singh on a monthly rent of Rs. 80/- and portion marked by letter 'B' on rent to him at the rate of Rs. 45/- per mensem. It is alleged that subsequently Puran Singh vacated the portion marked with letter 'C' and sublet it to Krishan Puran respondent No. 2. He subsequently filed an application for ejectment against the respondents inter alia on the ground that they had not paid the rent and that he required the premises for his own use and occupation.
(3.) The respondents contested the application and controverted the allegations of the petitioner regarding portion 'C'. They further pleaded there was no relationship of landlord and tenant between the parties. It may be mentioned that no dispute survives between the parties regarding portion 'C'.;