AJAY KUMAR Vs. DUSHYANT KUMAR AGGARWAL

JUDGEMENT

(1.) These two revision petitions preferred by tenant and landlord respectively, arising out of one and the same judgment passed by the Appellate Authority, are being disposed of in terms of undertaking of tenant endorsed by respondent No.2 Kuldeep Singh detailed hereinafter.

(2.) Landlord-Dushyant Kumar Aggarwal had filed petition for eviction being Rent Petition No.08/2-2010, titled as Dushyant Kumar Aggarwal vs. Ajay Kumar and another, under Section 14 of the H.P. Urban Rent Control Act, 1987 (hereinafter referred to as 'the Act'), which was allowed by learned Rent Controller (2), Nahan, District Sirmaur, H.P., vide order dated 21.01.2017.

(3.) Eviction order, passed by Rent Controller, was assailed by tenant-Ajay Kumar before Appellate Authority, by filing Rent Appeal No.04-RA/14 of 2017, titled as Ajay Kumar vs. Dushyant Kumar Aggarwal & another. The said appeal has been partly allowed by the Appellate Authority vide judgment dated 10.11.2017, whereby eviction on the ground of sub-letting has been set aside and eviction on the basis of bonafide requirement has been maintained.