HIROO RAM Vs. NIRMLA DEVI

JUDGEMENT

(1.) The petitioner before this Court is the tenant, while the respondents are the landladies. The tenanted premises consists of four rooms set situated on the first floor to the building known as Comely Bank in Station Ward, Shimla.

(2.) The landladies sought, the eviction of ht tenant from the tenanted premises on the gound that the same were bonafide required by the landlady No. 1, namely, Smt. Nirmla Devi for her won occupation and for occupation of her other family members.

(3.) The petition was resisted and contested by the tenant and on the pleadings of the parties, following issues were framed by the learned Rent Controller on 11.5.1999: