SWARAN RAM Vs. RAM DASS SHARMA

JUDGEMENT

(1.) By way of instant revision petition petitioner/tenant has assailed judgment dtd. 11/6/2004 passed by learned Appellate Authority, Una in Civil Miscellaneous Appeal No. 5 of 2003 whereby order dtd. 30/8/2003 passed by learned Rent Controller-I, Una in RRA No. 4 of 1998 was affirmed.

(2.) The parties hereinafter shall be referred to as landlord and tenant for clarity and convenience.

(3.) Tenant has suffered eviction order on the grounds of arrears of rent and bonafide requirement of landlord for re- building and re-construction of the building. Learned Rent Controller-I, Una, passed the aforesaid eviction order on 30/8/2003, in exercise of jurisdiction under Sec. 14 of the H.P. Urban Rent Control Act, 1987, (for short 'the Act'). Tenant preferred an appeal to the Appellate Authority under Sec. 24 of the Act but remained unsuccessful, hence the instant petition.