PURAN CHAND PANDEY Vs. SAVITRI JAIN

JUDGEMENT

(1.) This matter is being taken up for hearing through video conferencing due to outbreak of the pandemic, COVID-19.

(2.) Petitioner-tenant has filed this revision petition being aggrieved of his ejectment, ordered by the learned Rent Controller, Narnaul vide order dated 19.05.2016 which stands upheld by the learned Appellate Authority, Narnaul vide order dated 09.01.2020.

(3.) Respondent No.1-Savitri Jain widow of Ramesh Chand Jain preferred a petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short, the 'Act') seeking ejectment of the petitioner from the shop in question as described in the petition, on the ground of non-payment of rent, subletting, bonafide personal necessity and the premises being unfit and unsafe for human habitation and business. It is pleaded that the shop in question was taken on rent in the year 1963 by the predecessor-in-interest of the present petitioner from the initial owner, Smt. Ram Bai on a rent of Rs.50/- per month. Rent note was also executed on 04.05.1984 with the term of tenancy being twelve months. Details of how respondent No.1 became the absolute owner and landlady of the property in question were described. Same are not detailed in this order as no dispute has been raised regarding relationship of landlady and tenant by the present petitioner. Petition was resisted by the petitioner-tenant as well as respondent No.2, his son. Joint written statement was filed by them and averments in the petition regarding the grounds for ejectment were denied.