NAND KISHORE Vs. MOHD. IDRISH

JUDGEMENT

(1.) The Petitioner is the landlord while the Respondents are the tenants. The parties are hereinafter being referred to accordingly.

(2.) The tenanted premises consist of a shop, being shop No. 12, Ward No. 1, Mohalla Katcha Tank, Nahan, located in Khata No. 103, Khatauni No. 189 and Khasra No. 367 near Masjid.

(3.) The landlord preferred a petition u/s 14, H.P. Urban Rent Control Act, 1987 (for short the Rent Act) seeking ejectment of the tenants from the tenanted premises on the following grounds: