RAKESH KUMAR GARG, J. - (1.) THIS is tenant's revision petition challenging the order dated 7.9.2010 of the Rent Controller, Jind, whereby his eviction has been ordered and the judgment dated 30.8.2011 of the Appellate Authority dismissing his appeal against the aforesaid order of eviction.
(2.) SHORN of unnecessary details, it is suffice to say that eviction of the petitioners has been ordered by the Authorities below on the ground that petitioner No. 1 has parted with the possession of the demised premises in favour of petitioner No. 2 without the consent of the respondent landlord. As per averments made in the ejectment petition, petitioner No. 1 had left Jind and shifted to Delhi and he left the possession and control of the demised premises in favour of petitioner No. 2 for consideration about 2-3 years prior to the date of filing of the petition and petitioner No. 2 was in actual physical possession of the shop in dispute and was doing his business therein.
(3.) TO contest the ejectment petition, petitioner No. 1 took up the stand that the tenancy was joint between him and his brothers Krishan Lal and Paramjit, who were tenants @ Rs. 1500.00 per month of two shops which were converted into one after taking the second shop on rent and petitioner No. 2 was son of Paramjit and was looking after the business of his father.;