JAI DEV SINGH Vs. TAHIR KHAN

JUDGEMENT

(1.) Instant Revision Petition, under Sec. 24(5) of H.P. Urban Rent Control Act (herein after referred to the "Act") has been preferred against the order dtd. 24/12/2019, passed by learned District Judge, Sirmaur, exercising the powers of Appellate Authority under the Act (herein after referred to be the "Appellate Authority") in Rent Appeal No. 6-RA/14 of 2019, titled as Jai Dev Singh Vs. Tahir Khan, whereby order of eviction dtd. 25/6/2019 passed in Rent Petition No. 08/2 of 2013, titled as Tahir Khan Vs. Jai Dev Singh passed by Rent Contrller-2, Nahan, District Sirmaur, H.P., has been upheld.

(2.) Petitioner herein is tenant and respondent is landlord and hereinafter they have been referred as tenant and landlord respectively.

(3.) I have heard learned counsel for the parties and have also gone through the records.