SUKH DEV Vs. BAIJ NATH SHARMA AND ORS.

JUDGEMENT

(1.) Tenant has filed this revision petition against the judgment dated 29th May, 2010 passed by the learned appellate authority in civil Misc. Appeal No. 79 -S/14 of 2009.

(2.) Material facts, necessary for adjudication of this revision petition are that the Respondents -landlords (hereinafter referred to as the 'landlords' for brevity sake) had filed petition seeking eviction of the Petitioner -tenant (hereinafter referred to as the 'tenant' for brevity sake) on the following grounds:

(3.) The tenant resisted the application. According to him, he was always ready and willing to pay rent as claimed with effect from 1.6.2006, but the landlords refused to accept the same. He also denied that the suit premises were bonafide required by the landlords for the purpose of reconstruction which could not be carried out without vacating the same. It was also denied that the premises are more than hundred years old and had outlived its utility. The learned Rent Controller framed the following issues on 8.1.2008: