RAMESHWAR DASS Vs. JUGAL KISHORE

JUDGEMENT

(1.) This revision has been directed against the concurrent findings of the Appellate Authority, Hissar and the Rent Controller of the same place by Rameshwar Dass petitioner.

(2.) The facts of the case are that the petitioner is a tenant under the respondent in a portion of the first floor of his house bearing property No. B VIII-349 situated in Hissar at a monthly rent of Rs. 11/-. The respondent filed an application for the eviction of the petitioner under section 13 of the Haryana Urban Control of Rent and Eviction Act, 1973 (hereinafter called the Act) on the ground that the respondent required the premises bonafide for the occupation and residence of his son. The other ground is that the petitioner, who owns a house adjoining the demised premises has fixed a door in the common wall between the two houses. By this act the petitioner has materially diminished the value and utility of the demised premises.

(3.) The petitioner in reply admitted the opening of the door in the common wall but denied the rest of the case of the respondent.