KRISHNA DEVI Vs. PRAGO DEVI

JUDGEMENT

(1.) THE petitioner, who is the landlady, having failed in the two forums below in obtaining the ejectment of the respondent No. 1 (tenant) has approached this Court by way of the present revision petition under Section 24(5), H. P. Urban Rent Control Act, 1987 (for short the Rent Act) assailing the orders of the two forums below.

(2.) THE tenanted premises are non-residential. It consists of ground floor shop No. 6, Upper Kaithu, Simla. The tenanted premises were initially let out to Shri Shonkia Ram, the husband of respondent No. 1, on an annual rent of Rs. 300/-. After the death of her husband, respondent No. 1 became a tenant under the petitioner.

(3.) ON 16-1-1996, the petitioner filed another petition under Section 14 of the Rent Act, being Rent Petition No. 46/2 of 1988, for the ejectment of tenant- respondent No. 1 on the following grounds : (i) Non-payment of rent for the period 1-11-1986 to 01-12-1987 at the rate of Rs. 300/- per annum; and (ii) The tenant-respondent No. 1 having ceased to occupy the tenanted premises for a continuous period of more than twelve months preceding the filing of the eviction petition, without a reasonable or sufficient cause.