AMBUMAL Vs. RAMJILAL THAWAIT

JUDGEMENT

(1.) In this writ petition, the challenge levied is to the order dated 10.08.2017 passed by the Chhattisgarh Rent Control Tribunal, Raipur (for short 'the Tribunal') in Appeal No.18A/2017 vide Annexure P-1 whereby and whereunder the Tribunal dismissed the appeal preferred by the petitioner/ tenant challenging the order dated 27.01.2016 passed by the Rent Controller, Korba in Revenue Case No. 01/A-90/2013-2014 vide Annexure P- 6, whereby and whereunder the petitioner was ordered to hand over the vacant possession of the disputed house to the respondents.

(2.) It is admitted by the petitioner that the disputed patrimonial house is situated in Guptagali, Ward No. 10, Korba, Tahsil and District Korba; the respondents are the landlord of the disputed house and he is tenant; the rent is Rs. 100/- p.m.; the respondent had given him notice dated 09.09.2002 wherein this had been mentioned that the disputed house is in dilapidated condition.

(3.) In brief, the respondent's case is that the disputed house is in shabby condition. He needs the disputed house for renovation.