RAM PARKASH Vs. JAGDEEP SINGH GHANGAS

JUDGEMENT

(1.) Heard through physical hearing.

(2.) The present revision petition has been filed challenging the order dtd. 14/1/2020 dismissing the application filed by the petitioner under Order 7 Rule 11 read with Sec. 151 of the Code of Civil Procedure, 1908 (CPC) for rejection of the ejectment petition filed by the respondent.

(3.) The facts relevant to the present Us are that in September 2018 the respondent filed an ejectment petition under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 for eviction of the petitioner from Shop No. 13, part of land measuring 3 Biswas i.e. 150square yards comprised in Khewat No. 1086 Khatoni No. 1513, Khasra Nos.3585/16, 17, 18, 19, 20, 21, 22, 23, 24, 25, 26, 28, 29 situated in Parti Rajputan within the limits of Municipal Corporation No. 5092, Panipat, known as Gandhi Mandi, Panipat. The respondent claimed himself as landlord and sought the eviction of the petitioner (tenant) inter-alia on the grounds of arrears of rent, personal necessity for running Advocate's office as also on the ground that the shop in question was more than 60 years old and the petitioner was not keeping it clean and never cared for whitewashing etc. and the respondent wanted to reconstruct the same and convert it into his office.