DHARMENDER SINGH Vs. JAGDEEP SINGH GHANGAS

JUDGEMENT

(1.) Aggrieved against the order of eviction passed by the Rent Conroller, Panipat dtd. 1/10/2018 and the judgment of the Appellate Court, Panipat dismissing the appeal under Sec. 15 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 by his order dtd. 21/1/2019, the instant revision petition has been filed.

(2.) In brief the facts are that the respondent-landlord filed an eviction petition under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as "the Act") seeking eviction of the petitioner herein from shop No. 9, situated at Patti Rajputan, Panipat, known as Gandhi Mandi, Panipat.

(3.) In the eviction petition, it was pleaded that the petitioner-tenant was in arrears of rent; and that the shop in dispute was required for the personal necessity of the landlord, while further submitting that the demised premises was unfit and unsafe and resultantly required construction.