RATTAN LAL Vs. VIJAY LUXMI

JUDGEMENT

(1.) The petitioner-tenant has filed the present revision against judgment dtd. 28/11/2018 passed by the learned Appellate Authority, Narnaul in Rent Appeal No.01 of 2018 titled Rattan Lal Vs. Smt. Vijay Luxmi whereby appeal filed by the petitioner-tenant against ejectment Judgment dtd. 15/1/2018 passed by learned Rent Controller, Narnaul in Rent Petition No.21 of 2016/2017 titled Smt.Vijay Laxmi Vs. Rattan Lal, ordering ejectment of the petitioner-tenant from the demised premises, was dismissed.

(2.) For the sake of convenience the parties are hereinafter referred to in this order by their description in this revision petition as petitioner- tenant and respondent-landlady.

(3.) The respondent-landlady filed petition under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as the 1973 Act) for ejectment of the petitioner-tenant on the grounds of non-payment of rent, the petitioner tenant having ceased to occupy the demised premises, material impairment of the value and utility thereof by the petitioner-tenant, the demised premises having become unfit and unsafe for human habitation and her bona fide personal necessity for occupation of the demised premises by her Advocate son who is practicing in District Courts, Narnaul and for keeping the files, books etc. of her deceased husband.