SURINDER KUMAR CHADHA 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 to godown/store-house and impairment of value and utility of the premises.

(3.) THE Rent Controller on the basis of evidence brought on the record, ordered the ejectment of the tenant on the ground that the tenant has impaired the value and utility of the premises by demolishing the boundary wall and widening the gate from 4 ft. to about 7 ft. The Rent Controller also found that the tenant converted the premises from residential to store. On appeal by the tenant, the Appellate Authority affirmed the finding of the Rent Controller only with regard to impairment of value and utility of the premises, but set aside the finding of the Rent Controller with regard to change of user. The tenant has now filed the present revision petition against the order of the Appellate Authority.