VIR PARKASH Vs. USHA RANI

JUDGEMENT

(1.) Tenant-revisionist has invoked revisional jurisdiction of this Court under Sec. 15(6) of the Haryana Urban (Control of Rent & Eviction) Act, 1973 (for brevity the Act) challenging the judgment dated 29.10.2005 (Annexure P-5) passed by learned Rent Controller, Hisar as well as judgment dated 24.3.2007 (Annexure P-3) passed by learned Appellate Authority, Hisar, whereby both the Courts below have allowed the petition of the landlord, respondent herein, directing eviction of the tenant-revisionist.

(2.) Brief facts of the present case are that landlord/respondent filed an eviction petition under Sec. 13 of the Act on the ground that tenanted building is in a dilapidated condition and it may fall at any time and it is not safe and fit for human habitation.

(3.) Petitioner/tenant contested the eviction petition saying that building is quite safe and quite fit for human habitation and there is no danger for human life in the building in question.