Landlord does not have to affirmatively prove the payment of rent in case of sub-letting by tenant
Supreme Court: Explaining the rule of inference in matters relating to sub-tenancy or sub-letting, the bench RK Agrawal and Ashok Bhushan, JJ
sub-tenancy
Landlord cannot be held liable for a repairing covenant without the knowledge of the disrepair under the Landlord and Tenant Act,1985
Supreme Court of United Kingdom: In an appeal filed by a Landlord against the liability from failure to keep ‘paved area outside