RAJENDRA NATH MITTAL, J. - (1.) THIS revision petition has been filed by the landlord against the judgment of the Appellate Authority, Jullundur, dated 25th August, 1976.
(2.) BRIEFLY , the case of the petitioner is that he was the landlord of the property and Amar Singh Kalra respondent No. 1 was his tenant on payment of monthly rent of Rs. 120/-. He was collecting the rent from respondent No. 1. It is further averred that respondent No. 1 had sublet it to Logar Ram respondent No. 2. The petitioner filed an application for ejectment inter alia on the ground that respondent No. 1 had not paid the rent from Ist July, 1972 till the filing of the application, that he had materially impaired the value and utility of the property and that he had sub-let the property to Logar Ram without consent to the petitioner. The petitioner later gave up respondent No. 2 as a party. Respondent No. 1 contested the petition who controverted the allegations of the petitioner and inter alia pleaded that there was no relationship of landlord and tenant between them as he took the property from Smt. Darshana Devi wife of Ved Parkash and the property belonged to Ved Parkash. He further pleaded that he had paid the rent upto date. He took other pleas but they are not necessary for decision of the revision.
(3.) THE Rent Controller held that there was relationship of landlord and tenant between the parties and that the respondent failed to prove that he paid the rent from 1st July, 1972, onwards. Consequently, he accepted the application for ejectment of the respondent.;