SAPNA Vs. PARKASH CHAND

JUDGEMENT

(1.) PETITIONER is the landlady. She initiated proceedings for ejectment of the respondent-tenant from the premises situate at Dharamshala. Grounds on which eviction was sought were, non-payment of arrears of rent as well as premises were being bona fide required for office use of her husband who is a practising advocate at Dharamshala. Change of user from Cigarette and toffee shop to a tea stall without her consent was also set up as another ground.

(2.) AFTER contest, learned Rent Controller below finally disposed of the matter in the following terms :

(3.) IT is against this order of remand passed by the Appellate Authority, below that the present revision petition has been filed.