ASHA JAISWAL Vs. SHAKTI SINGH

JUDGEMENT

(1.) The Petitioner before this Court is the landlady of a shop in ward No. 3, House No. 3417 at Una, while the Respondent is the tenant of the said shop under the landlady on payment of Rs. 300/- per month. The parties are hereinafter referred to accordingly.

(2.) The tenant approached the learned Rent Controller (Senior Sub Judge), Una, under Section 11 of the H.P. Urban Rent Control Act, 1987 (for short the Act), complaining that the landlady with a view to harass him and force him to vacate the tenanted shop during night hours, when the shop was closed has constructed two walls in the verandah as points AB and CD, as depicted in the site plan attached with the petition, as a result of which light and passage to the shop has been obstructed. He accordingly prayed for the restoration of the amenities of light and passage.

(3.) The tenant has averred that due to construction of the walls the passage providing ingress and outgress to his customers, as weir the natural light and air has been blocked due to which he was facing great hardship. He also prayed for grant of interim relief pending disposal of the petition.