- (1.) The following questions are involved in this revision petition: - Whether the tenant facing allegation of subletting, who has neither filed his written statement nor adopted the written statement of other co-tenants, is deemed to have admitted the averments made in the eviction petition in terms of Order 8 Rule 5 of CPC?
(2.) Whether an adverse inference has to be drawn of parting with the possession for consideration against a tenant who leaves the country for 3-4 years leaving the possession with his wife or other family members who have failed to prove that the shop was run in his absence and the person against whom the allegation is made by the landlord that the demised premises has been sublet to him remains elusive?
(3.) The tenants are in revision against the orders of the Courts below by which the eviction petition filed by the landlord has been allowed and they have been ordered to vacate the demised premises.;