GIAN CHAND Vs. BHUPINDER SINGH

JUDGEMENT

(1.) THE petitioner/tenant is in revision under Section 15(6) of the Haryana Urban Control of Rent and Eviction Act,1973 against the order dated 26.11.2011 passed by the learned Rent Controller, Ambala and the order dated 5.12.2012 passed by the learned Appellate Authority, Ambala affirming the findings whereby the petitioner/tenant has been ordered to be evicted from the demised shop situated at Old Subzi Mandi,Ambala Cantt on the ground of personal necessity of the landlord and his sons.

(2.) AT the time of hearing on December 17,2012, learned counsel for the petitioner realising that the court was not inclined to interfere with the concurrent findings recorded by both the courts below, had prayed for grant of sufficient time to vacate the demised premises in view of 100 years old tenancy. Accordingly, notice of motion to the limited extent of grant of time was issued to respondent.

(3.) LEARNED counsel for the respondent/landlord, on instructions from the latter has graciously accepted the proposal provided the petitioner/tenants clears arrears of rent upto 31.1.2013 @ Rs.315.00 per month and the future rent is paid at the rate of Rs.500.00 per month.