RAM NIWAS Vs. RATTAN LAL AND ANR

JUDGEMENT

(1.) Tenant has invoked revisional jurisdiction under Section 15(6) of the Haryana Urban Control of Rent and Eviction Act, 1973 (hereinafter referred to as the Act), challenging the order dated 09.12.1995 passed by the learned Appellate Authority, Rohtak, whereby appeal filed by the landlords was allowed and tenant was directed to be evicted from the shop in dispute.

(2.) The brief facts of the present case are that respondents have filed eviction petition against the tenant - revisionist herein contended, inter-alia, therein that revisionist was a tenant in the tenanted premises at the rate of 1000/- and tenant has not paid rent from 04.01.1989 to 03.01.1990 and advance rent w.e.f. 04.01.1990 to 03.01.1991, hence, made himself liable to be evicted; tenant has materially impaired the value and utility of the shop; tenant has sublet the premises to different persons for carrying out the business; tenant has changed the user of the shop as godown.

(3.) Tenant - revisionist herein contested the eviction petition by way of filing the written statement and denied all the contentions raised by the landlords.