RANJIT SINGH,J - (1.) THE petitioner-tenant is ordered to be evicted from the demised shop by the Rent Controller. He has remained unsuccessful in his appeal and has now filed the present revision petition.
(2.) RESPONDENT -brothers Chander Parkash and Pardeep Kumar are the landlords, a fact which is conceded by the petitioner. They had sought ejectment of the petitioner from the shop on the ground that the petitioner had sub-let the premises to his brother, Prithi Singh, who had started a x-ray laboratory therein. It is also pleaded that this will amount to diminishing the value and utility of the building in question, which has led to internal alterations without the consent of the landlord-respondents. In the written statement filed, it is stated by the petitioner that his brother, Prithi Singh, sometime merely helps him in day to day work in running x-ray work and laboratory test but has no concern with the tenancy in question. On the other hand it is pleaded by the landlord-respondents that the petitioner has parted with the possession of the premises in favour of his brother Prithi Singh and had left Bhiwani to start his medical practice at Behal, Tehsil Loharu, District Bhiwani. It is further stated that the alleged Verandah is not a Verandah and instead a part of Verandah since the commencement of tenancy. The Rent Controller on the basis of the pleadings formed the following issues:- (i) Whether the respondent is liable for ejectment from the shop in dispute on the grounds as mentioned in the petition ? OPP (ii) Whether the respondent has defaulted to pay rent and arrears of rent for 26 months commencing from 1.10.1997 to 31.11.1997 ? OPP (iii) Whether the respondent No. 1 has sublet the shop in dispute to respondent No. 2 ? OPR (iv) Whether the respondents have demolished the value and utility of the shop in dispute? OPR (v) Whether the structure of the shop has been materially altered? OPR (vi) Whether the amount of Rs. 17,414/- received by the petitioner is in excess of rent due ? OPR
(3.) ALL the issues except issue No. 2 were taken up for discussion together and held against the petitioner. The fact that petitioner had left Bhiwani or that he had started medical practice at Behal was contested with vehemence and it was pleaded that he had not left Bhiwani permanently as alleged by the landlords. It is further claimed that Behal is quite near to Bhiwani and as such, the petitioner was simultaneously doing business at Behal and was in control of two shops situated at Behal as well as at Bhiwani. During his cross-examination, he admitted that he was running a business under the name and style of Lamba X-ray, Behal, where summon in the name of the petitioner were served to him. His stand that he has residence at both the places was found to be false on the basis that his ration card was at Behal and was an old one and he was listed as voter at Behal. In fact, the petitioner had tried to project that he had not got the ration card or voter card prepared at Behal. It also came out during his cross-examination that his brother who was at Bhiwani had only studied 10+2 and sometimes used to open the shop. His brother was also found residing at Krishana Colony Bhiwani but the petitioner could not tell even the number of his house. Prithi Singh, the brother of the petitioner, during his cross-examination conceded that he was sitting the shop in question for the last 7-8 years. He was not found to be carrying on any vocation in his life and was 30 years old. This fact was found to be one which would lend credence to the testimony of the landlord-respondents that the premises in question had been let out by the petitioner to his brothers and co-respondent Prithi Singh. The distance between Behal and Bhiwani was found to be 65 K.M. Which would be enough to indicate that it is not possible to run two shops at such a distant locations. Even the aspect of material altercation also stood proved on the basis of evidence and accordingly the petitioner was ordered to be ejected on both the grounds.;