Vinod K.Sharma, J. - (1.) Present revision petition has been filed against the orders of ejectment passed against the petitioner on the ground of personal necessity and subletting.
(2.) Learned counsel for the petitioner contends that the petitioner had placed on record partnership deed showing that respondents No.1 and 2 were running business in partnership and therefore, it could not be said that he had sublet the said premises. The partnership deed has been wrongly ignored. In view of this the findings recorded by the learned courts below regarding subletting cannot be sustained. Therefore, findings on this issue are reversed.
(3.) However, the ejectment of the petitioner has also been ordered on the ground of personal necessity.;