RAM Vs. GOPAL KRISHAN SHARMA

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 15.12.2003, passed by the learned Rent Controller, as affirmed by the learned Appellate Authority vide judgment dated 13.1.2005, allowing the petition filed by the respondent under Section 13(3-A) of the Haryana Urban (Control of Rent & Eviction) Act, 1973, for ejectment of the petitioners from the property bearing House Tax No. 1610, measuring 294 Sq. feet, situated in Katcha Bazar, Ambala Sadar, Ambala Cantt.

(2.) The respondent/landlord filed a petition under Section 13(iii)(a} of the Haryana Urban (Control of Rent & Eviction) Act, 1973, on the averments, that he was the landlord and owner of the property in dispute, which was purchased by him vide registered sale deed dated 13.8.1993 from Shri Rajinder Parshad Pandey son of Shri Ram Kishan Pandey. The petitioners were the tenant in the said property at a monthly rent of Rs. 6/- per month. The claim of the respondent, therefore, was that after the purchase there existed a relationship of landlord and tenant between the parties.

(3.) The eviction of the petitioners was sought on the following grounds: