- (1.) This revision petition is directed against the order dated May 27, 1975 of the appellate authority affirming that of the Rent Controller, dated August 10, 1973 ordering eviction of the petitioner and respondent No. 2 from the demised premises.
(2.) Respondent No. 1 filed an application for ejectment of the petitioner as also of Hari Ram respondent No. 2 on the ground that she had sublet the premises in dispute to Hari Ram and was realizing rent from Hari Ram. The petitioner is a widow and the respondent No. 1 is an advocate practising at Panipat. The petitioner resisted the application and the parties contested on the following issues 1. Whether respondent No. 1 is guilty of sub-letting the demised premises to respondent No. 2 or to some third person without prior permission or consent of the petitioner, if so, to what effect ? 2. Whether the respondents are nuisance to the petitioner and other neighbourers as alleged if so, to what effect ?
(3.) Whether the tenancy has been duly terminated by a valid notice, if not, to what effect ?;