KASTUR CHAND Vs. GUJJAR MAL AND ORS.

JUDGEMENT

(1.) Kastur Chand tenant has filed this revision petition against the order of the Appellate Authority, dated 31st May, 1973, by which the appeal of the landlords was accepted and petitioner was ordered to be ejected from the demised premises.

(2.) Gujjar Mal, Hans Raj and Krishan Kumar landlord-respondents filed an application for ejectment under section 13 of the East Punjab Urban Rent Restriction Act, 1949, (hereinafter called the Act) against Kastur Chand petitioner for eviction from the shop indispute on the ground that he had sub let a portion of the said shop to Hari Krishan respondent No. 4 and also for non-payment of rent. The petitioner tendered the arrears of rent along with interest and cost on the first date of hearing before the Rent Controller. He however, controverted the other allegations made in the application by way of filing a written statement in which it was alleged that he did not sub-let any portion of the shop in dispute to Had Krishan who was actually his partner in business and was working in that capacity in the shop in dispute. The parties contested on the following issues :-

(3.) Relief.