VIJAY SHARMA Vs. KUSUM AWASTHI

JUDGEMENT

(1.) Heard.

(2.) The instant petition is against the order of the Rent Control Tribunal, Raipur (C.G.) dtd. 12/07/2022 passed in Appeal No. 9A/2020, whereby, the order passed by the Rent Control Authority on 20/02/2020 has been affirmed. Hence, the instant petition is by the tenant.

(3.) The short facts of this case are that the respondent Smt. Kusum Awasthi filed a petition to get the vacant possession of premises from the petitioners, who are the tenants under the provisions of the Chhattisgarh Rent Control Act, 2011 (in short 'the Act, 2011"). The application was primarily under Sec. 12 read with Schedule 211(h) of the Act, 2011. For the sake of brevity, Sec. 12(2) and Clause 11(h) of Schedule 2 of the Act, 2011 is reproduced hereunder:-