REGENT COMPUTRONICS PVT. LTD.

SHAKUNTLA DEVI Appellant

V/S

SANTOSH Respondents

Referred Judgements :-

NIADRE V. NANNEH [REFERRED TO]
LAKHI RAM V. SAGAR CHAND [REFERRED TO]
CHAMAN PRAKASH PURI V. ISHWAR DASS RAJPUR AND ANR [REFERRED TO]
BIKRAMJIT SINGH V. JASWANT SINGH [REFERRED TO]
GURCHARAN SINGH V. MADAN LAI [REFERRED TO]
SUNDER SINGH V. BUDH DEV [REFERRED TO]
DR. GYAN PARKASH V. SOM NATH AND ORS [REFERRED TO]
SHALIMAR TAR PRODUCTS LIMITED VS. H C SHARMA [REFERRED TO]
RAMESH CHANDRA VS. SHIV CHARAN DASS [REFERRED TO]
LACHHMAN DASS VS. SANTOKH SINGH [REFERRED TO]
FATIMA BEE FATIMA BEE VS. MAHAMOOD SIDDIQUI:MOHD OMER SIDDIQUI [REFERRED TO]
PATEL VALMIK HIMATLAL VS. PATEL MOHANLAL MULJIBHAI DEAD [REFERRED TO]
SARLA AHUJA VS. UNITED INDIA INSURANCE COMPANY LIMITED [REFERRED TO]
GURANDITTA RAM VS. MURARI LAL AND ANOTHER [REFERRED TO]

JUDGEMENT

(1.) This order shall dispose of the above noted two revision petitions under Section 24(5) of the H.P. Urban Rent Control Act, 1987 (for short : the Rent Act) against the order dated 16.1.1998 of the learned Appellate Authority (Additional District Judge), Shimla.

(2.) The petitioners in Civil Revision No.64 of 1999 are the legal heirs of the original landlord petitioner Shri Tarlok Chand and hereinafter are referred to as landlord. Respondent No.l is the tenant while proforma respondent No.2 to 4 are the co -owners of the tenanted premises comprising of three rooms, verandah, kitchen and latrine on the first floor of the building bearing municipal No.65, in Lower Bazar, Shimla.

(3.) The landlord filed a petition under Section 14(3)(a)(i) of the Rent act seeking ejectment of the tenant from the tenatned premises on the ground of bonafide requirement for self use and occupation.

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SHAKUNTLA DEVI Vs. SANTOSH

Referred Judgements :-

JUDGEMENT

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