DEVENDER KUMAR Vs. SANTOSH DEVI

JUDGEMENT

(1.) Present revision petition has been filed at the instance of tenant-petitioner challenging the order dtd. 18/11/2017 passed by learned Rent Controller, Narnaul as well as order dtd. 5/12/2019 passed by the Appellate Authority, Narnaul, whereby the eviction has been ordered against him.

(2.) The respondents herein filed an eviction petition against the petitioner under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 regarding the tenanted premises i.e. shop. The grounds of eviction pleaded in the eviction petition were non-payment of rent as well as the bona fide necessity of respondent No.2/petitioner No.2. The eviction petition was opposed by the petitioner. Resultantly, on 26/5/2016 learned Rent Controller framed the following issues:-

(3.) Learned Rent Controller vide its order dtd. 18/11/2017 passed eviction order against the petitioner on the ground of personal necessity of the landlord, however, aggrieved by the said order, the petitioner filed first appeal which was dismissed by the Appellate Authority vide its order dtd. 5/12/2019, resulting into filing of the present revision petition.