SATYANARAIN BHAGWAN TRUST, REWARI Vs. HIRA SINGH

JUDGEMENT

(1.) By way of the instant judgment, I propose to decide the afore-titled revision petitions. Though, both revision petitions arise out of separate judgments, the properties are a part of the same Dharamshala and issues involved are identical. The facts shall primarily be derived from CR- 5905-2016 though the relevant details as regards the other case (CR-5911-2016) shall also be referred.

(2.) Satyanarain Bhagwan Trust, Rewari is running a Dharamshala, which is situated at railway road, Rewari. It is a huge building having rooms for those who wish to stay in the Dharamshala and 20- 25 shops on the main road. The present dispute relates to two shops i.e. Shop No. 1739-C in CR- 5905-2016 and Shop No. 1739-A in CR-5911-2016 (hereinafter referred to as the "demised premises"). The respondents-tenants are stated to be in occupation of the demised premises since long on a rent of Rs.100.00 per month. The petitioner-landlord i.e. the Trust instituted a petition under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as the "Rent Act") for eviction of the respondents-tenants from the demised premises on the following grounds:-

(3.) The eviction petitions were opposed. The relationship of landlord and tenant as also the rate of rent was admitted. It was denied that the respondents-tenants were in arrears of rent. It was also denied that the demised premises had become unsafe and unfit for human habitation. It was further denied that the demised premises were required for personal bona fide use. The stand taken was that there was no such requirement and in any case, the other shops had not been got vacated and that the demised premises were being got vacated only with a view to increase the rent.