VINOD K.SHARMA, J. - (1.) THIS revision petition is directed against the orders dated 30.7.2004 and 17.1.2007 passed by the learned authorities under the Rent Act, ordering eviction of the petitioners. The respondent-landlord filed a petition under Section 13 of the Haryana Urban (Control of Rent & Eviction) Act, 1973 seeking eviction of the petitioners on the ground of non-payment of rent, subletting as well as change of user.
(2.) THE learned Rent Controller ordered eviction of the petitioners on the ground of non-payment of rent as well as change of user and nuisance. However, the ground of subletting was decided against the respondent-landlord. The petitioners preferred an appeal against the judgment passed by the learned Rent Controller. The learned appellate authority held that though the tender was made but as the same was not made by the tenant, therefore, same could not be valid tender.
(3.) THE learned appellate authority, thus, also held that the petitioners were liable to be evicted on the ground of non-payment of rent.;