R.N. Mittal, J. - (1.) This revision petition has been filed by Ramesh Chand landlord against the judgment of the Appellate Authority, Gurgaon, dated Sept. 25, 1974.
(2.) The case of the landlord briefly is that he was owner of the property in dispute and he gave it on lease to Rattan Singh (hereinafter referred to as the Tenant) on a monthly rent of Rs. 250 besides house tax, on Oct. 21, 1966. He filed an application for ejectment on Nov. 5, 1970, against the tenant and other respondents Inter alia on the ground that he did not pay the rent of the property since Jan. 21, 1969, that he had sub-let the property to other respondents namely Dharamvir Tulsi Das, Nem Chand, Changa Mal and Nattan Dass (hereinafter referred to as the sub-tenants) and that he had made changes in the building by which the utility of the building had been impaired.
(3.) The tenant filed a written statement supporting the landlord. He stated that he had taken on lease the property from the landlord on Oct. 21, 1968 on rent of Rs. 250 per mensem. He also admitted that he had given it on lease to the sub-tenants. He, however, stated that he had paid the rent upto March 21, 1970. Nattan Dass, sub tenant admitted the claim of the landlord and did not contest the case. The other sub-tenants filed a joint written statement wherein they controverted the allegations in the application. They inter alia stated that Rattan Singh was not a tenant under the landlord and that they were in collusion with each other. They further pleaded that Rattan Singh. In fact was the owner of the property and that they were tenants under him. They pleaded that in case it was held that Ramesh Chand was the owner, Rattan Singh was acting as his agent and gave the property on lease to them as such.;