MOHAN LAL GUPTA Vs. SATYA DEVI

JUDGEMENT

(1.) Respondent No. 1 had filed petition under Section 13 of Haryana Urban (Control of Rent and Eviction) Act, 1973 seeking ejectment of the petitioner and respondent No. 2 on the ground of arrears of rent and that the petitioner had materially impaired the value and utility of the shop in question and had sublet the premises in question to respondent No. 2 and was guilty of nuisance to the occupants of the building by installing air conditioner and that the shop in question was required by respondent No. 1 for her son. Petitioner, in his written statement, admitted the relationship of landlord and tenant between the parties but the other contentions in the ejectment petition were denied.

(2.) On the pleadings of the parties, following issues were framed by the Rent Controller.

(3.) Rent Controller vide order dated 2.3.2010 allowed the petition and ordered the ejectment of the petitioner on the ground that the premises in question was required by the landlady for her personal use. The said order of the Rent Controller was upheld by the Appellate Authority vide order dated 12.5.2011. Hence, the present petition by the petitioner-tenant.