SUBHASH CHANDER Vs. ANSHUL SINGLA

JUDGEMENT

(1.) REVISION petitioner was a tenant in a shop situated at Old Court Road, Jind. Respondent purchased this shop vide sale deed No. 5573 dated 05.03.1988 and filed petition under Section 13 of Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as the Rent Act) seeking ejectment of the revision petitioner on the ground of non -payment of rent for the period from 01.10.2008 to 30.11.2008 and personal bona fide necessity for his business which at the time of filing of the petition he was carrying from his house i.e. House No. 48/6 Gandhi Nagar, Jind.

(2.) THE revision petitioner contested the plea of respondent with the plea that he has purchased the shop with a mala fide intention after the dismissal of the ejectment petition filed by previous owner Satbir Singh. He pleaded that respondent, Jasbir Singh, who had purchased the adjoining shop and Satbir Singh are associates and working together. Respondent is running his business of surgical goods in a shop situated in HUDA Market opposite D.R.D.A. Office, Jind.

(3.) PLEADINGS of the parties led to the framing of issues as follows: - -