HANS RAJ Vs. SHYAM SUNDER

JUDGEMENT

(1.) THIS is tenant's revision petition against the order of the Appellate Authority vide which the order of the Rent Controller was set aside and order of eviction on the ground of personal necessity was passed in favour of the landlord-respondent.

(2.) BRIEFLY stated, respondents-landlords filed an application under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short 'the Act') seeking eviction of the tenant from the premises in dispute on the grounds of arrears of rent, the tenant being guilty of having converted the residential accommodation into non-residential, the premises being required for personal use and occupation and the tenant having not used the premises as a prudent person and, thus, diminished its value and utility materially.

(3.) ON the basis of the pleading of the parties, the Rent Controller framed the following issues :-