SURINDER KUMAR CHADDA Vs. RAJ RANI MEHTA

JUDGEMENT

(1.) THIS is tenant's revision petition.

(2.) LANDLADY (respondent herein) filed a petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973, (briefly 'the Act') for the eviction of the tenant (petitioner herein) on the grounds of non-payment of rent; personal necessity; change of user from residential of godown/store-house and impairment of value and utility of the premises.

(3.) THE petition was contested by the tenant, who denied the allegations made in the ejectment petition.