OM PARKASH Vs. AMRINDER SINGH

JUDGEMENT

(1.) Challenge in the present petition has been directed against concurrent findings of fact recorded by the Courts whereby the petitioner has been ordered to be evicted from the tenancy premises i.e. house bearing house tax No.l295/7922-B/IV, Naddi Mohalla near Congress Bhawan, Ambala City on the ground that the property has become unfit and unsafe for human habitation.

(2.) The respondents through their General Attorney Harcharan Singh filed the eviction application seeking ejectment of the petitioner inter alia on the grounds of arrears of rent; petitioner is creating nuisance for the landlords and neighbours; tenant has materially impaired the value and utility of the demised premises and the building is unfit for human habitation.

(3.) As the eviction has been allowed on the ground of building being unfit and unsafe for human habitation, it is necessary to extract the material averments in this regard, raised in sub-para (iv) of para 7 of the application originally filed, reads thus:-