LAWS(HPH)-2001-12-17

GULSHAN KUMAR Vs. SUDERSHAN KUMAR

Decided On December 14, 2001
GULSHAN KUMAR Appellant
V/S
SUDERSHAN KUMAR Respondents

JUDGEMENT

(1.) THE petitioner before this Court is the tenant. Aggrieved by the order of ejectment passed against him by the two forums below, he has approached this Court by way of the present revision petition under Section 24(5) of the H. P. Urban Rent Control Act, 1987 (for short the Act).

(2.) THE tenanted premises comprise of a shop located in House No. 288 in Ward No. 4 of the Municipal Area of Palampur. The respondent landlord sought the ejectment of the tenant under Section 14(2)(v) of the Act on the ground that the tenant has ceased to occupy the tenanted premises for a continuous period of twelve months. According to the landlord, the tenant on having joined Government service has ceased to occupy the tenanted premises and that as such premises are lying vacant since 12-12-1991.

(3.) ON the pleadings of the parties, following issues were framed by the learned Rent Controller (II), Palampur :