RAM CHAMELI AND ORS. Vs. BHUVNESH CHAND KAISTHA

JUDGEMENT

(1.) IN terms of order dated 1.7.2004, Rent Controller, Court No. 1, Kangra allowed the petition filed by the landlord (respondent herein) under Section 14(2) of the H.P. Urban Rent Control Act, 1987 (hereinafter referred to as 'the Act'). Ejectment is on the ground of bonafide requirement and the premises being unfit and unsafe for human habitation.

(2.) IN an appeal filed by the tenants, the Appellate Authority, Kangra has upheld the finding returned by the Rent Controller. The same is evident from the impugned order dated 1.7.2004 passed by the Rent Controller.

(3.) THE ground of ejectment stands proved by the owner/landlord. Both the Courts below have passed the orders which are well reasoned and based on correct and complete appreciation of material on record. There is no perversity in appreciation of the same. No ground for interference is made out, save and except that petitioner shall be entitled to the benefit of the directions issued by the Apex Court in Harington House School v. S.M. Ispahani and Anr. : AIR 2002 SC 2268 and Civil Revision No. 73 of 2009 titled as Shankri Devi v. Rameshwaru Devi and Ors. a copy of which is taken on record in C.R. No. 85/2009.