SOHAN LAL Vs. SARLA DEVI

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 the first floor portion of the shop located in the land comprising of Khasra No. 772 measuring 23 sq. yards 2 sq. feet in mauja Jogindernagar. According to the landlord the tenanted premises were let out to the tenant for the residential purpose on a monthly rent of Rs. 300/-. The landlord sought the ejectment of the tenant under Section 14 of the Act, on the following grounds :- (a) Non-payment of rent with effect from 1.11.1990 at the rate of Rs. 300/- per month; (b) bonafide requirement of the landlord for self use and occupation; (c) The tenant is guilty of such act and conduct, which have become nuisance to the landlord; (d) The tenanted premises have become unfit for human dwelling; and (e) The tenant is using the tenanted premises for a purpose other than the same were let out.

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