SURJIT VERMA Vs. BAWA JUNG BAHADUR

JUDGEMENT

(1.) THIS revision petition under Section 24(5) of the H. P. Urban Rent Control Act, 1987 (hereafter referred to as 'the Act') is directed against the judgment dated 9-8-1999 passed by the learned Appellate Authority, Shimla whereby the appeal of the appellant/petitioner (hereafter referred to as 'the petitioner') against the order of the learned Rent Controller (3), Shimla allowing the petition of the respondent/landlord (hereafter referred to as the respondent) under Section 14 of the Act on the ground of non-payment of rent has been dismissed.

(2.) THE material and relevant facts for the purpose of disposal of this revision petition are that the respondent filed a petition under Section 14 of the Act for ejectment of the petitioner from Flat No. 8, Quarter DEH Bawa Estate, Ward No. 3, Shimla-3 on the ground that the petitioner is a tenant of the respondent in the said premises on payment of rent at the rate of Rs. 175/- per month but had failed to pay the rent for the period from September to December 1989 and April 1990 to June 1991.

(3.) THE respondent filed rejoinder denying the grounds of defence as taken in the reply and reaffirmed the claim as made out in the petition.