SHIV DAYAL Vs. KHUSHI RAM

JUDGEMENT

(1.) The petitioners-landlords have filed this revision petition under sub-Section (6) of Section 15 of the Haryana Urban Control of Rent and Eviction Act, 1973 (hereinafter referred to as 'the 1973 Act'), challenging correctness of the order passed by the learned Appellate Authority reversing the order of eviction of the tenant-respondent passed by the learned Rent Controller.

(2.) In a nutshell, the landlords, who are two in number, filed an application seeking eviction of the respondents-tenants from Shop No.1369 on following three grounds:-

(3.) Tenants-respondents contested the petition and pleaded that the construction of the shop in question is not 100 years old but 66-67 years old. It was denied that the construction is of 'C category. Personal requirement of the landlords was also disputed.