KALAWATI Vs. RAJESH KUMAR

JUDGEMENT

(1.) This revision petition, under Section 24(5) of the H.P. Urban Rent Control Act, "Act" for short, filed by the Petitioner Kalawati, hereinafter referred to as "Tenant", against the order of eviction from the demised premises, passed by learned Rent Controller, Solan in Rent Petition No. 47/2 of 1996 dated October 28,1998, as affirmed by learned Appellate Authority, Solan, in Rent Appeal No. 55-S/14 of 1998 impugned herein.

(2.) In order to appreciate the controversy, relevant facts may be noticed.

(3.) Rajesh Kumar, Respondent herein, "Landlord" for short, is owner of House No. 213-A, Ahrat Bazar, Kasauli Cantt in the District of Solan. First floor of this building was rented to the tenant at a monthly rental of rupees 60. The landlord filed a petition for eviction of the tenant Kalawati under the Rent Act on the grounds: