SHIV RAM Vs. SHEELA DEVI

JUDGEMENT

(1.) Petitioners have in this peti-tion filed under Section 24(5) of the Himachal Pradesh Urban Rent Control Act, 1987 (Act No. 25 of 1987) (hereinafter referred to as the Act) sought the setting aside of an order passed on 29/10/1990, by the Appel-late Authority, Hamirpur, dismissing their appeal and thereby confirming the order passed on 20/01/1988 by the Rent Controller, Hamirpur.

(2.) Eviction of tenant-petitioner No. 1 from the premises in question was sought by the landlady-respondent on three grounds :

(3.) Feeling aggrieved, two separate appeals were filed, one by the tenant joining along with him his son, the alleged sub-tenant and the other by the landlady. The Appellate Authority vide the impugned judgment dis-missed both the appeals. The present revision petition, at the behest of the tenant, joining along with him his son, seeks to challenge the said judgment of the Appellate Authority. The landlady, however, has not filed any revision petition before this Court.