- (1.) The landlords are in revision against the orders of both the Courts below by which their application for eviction of the tenants has been dismissed.
(2.) In brief, the facts of the case are that Gulab Ram, father of the petitioners was owner of six shops situated at Jagdish Marg, Shahbad (M), Tehsil Thanesar. Gulab Ram died on 10.11.1983 and the petitioners became owner of the shops on rent with Jai Lal and Sat Pal Juneja on the basis of a Will dated 30.10.1983.
(3.) The case of the landlords is that said Gulab Ram had let out the demised premises to Sat Pal Juneja @ Rs. 130/- per month which was increased to Rs. 175/- per month w.e.f. 08.10.1980 and to Rs. 225/- per month in March,1993. The eviction petition was filed by the petitioners,inter-alia, on the ground of non-payment of rent, subletting, the tenants being guilty of such acts as to diminish the value and utility of the demised premises and are guilty of nuisance to the landlord and the neighbours.;