ASHOK KUMAR Vs. VIPIN KUMAR

JUDGEMENT

(1.) THIS civil revision petition is directed against the judgment dated 26.11.2008 passed by the learned Appellate Authority, Kinnaur at Rampur Bushahr in Rent Appeal No. 6/2008.

(2.) MATERIAL facts necessary for the adjudication of this petition are that respondent (hereinafter referred to as `landlord' for convenience sake) sought eviction of appellant-tenant (hereinafter referred to as `tenant' for convenience sake) on the ground of non-payment of rent with effect from 1.9.2001 to 30.6.2002. The eviction was also sought on the ground that the demised premises were required for bona fide use and he wanted to demolish the building and structure as the building was in a dilapidated condition. It was also alleged that the tenant has ceased to occupy the premises for the last more than one year and he has further sublet the demised premises to proforma respondents No. 2 and 3.

(3.) MR. Y.P. Sood has assailed the findings of the both the courts below on the ground of reconstruction, subletting and the tenant has ceased to occupy the premises.