- (1.) This revision petition has been filed by Hari Krishan and Ravi Kumar, tenants, against the judgment of the Appellate Authority, Ludhiana dated September 15, 1977, by which the petitioners were ordered to be ejected from the shop in dispute.
(2.) Briefly the case of Ram Sarup and Ramesh Kumar, owners, is that the shop in dispute was on rent with Hari Krishan, who sub-let a portion thereof to Ravi Kumar and consequently the Respondents were liable to ejected. They filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act. The petition was contested by the respondents.
(3.) The Rent Controller, after taking into consideration the evidence, came to the conclusion that Hari Krishan had sub-let a portion of the shop to Ravi Kumar. Consequently, be ordered ejectment of the respondents (petitioners in the revision petition). The tenants went up in appeal before the Appellate Authority who affirmed the judgment of the Rent Controller and dismissed the appeal. They have come in revision to this Court.;