MANISH AGGARWAL Vs. MOHINDER SINGH

JUDGEMENT

(1.) This petition under Section 16(8) of the H.P. Urban Rent Control Act, 1987. 'Rent Act' for short, arises out of the order of the learned Rent Controller (1) District Sirmaur at Nahan dated June 1, 2002.

(2.) To appreciate the controversy, necessary facts may be noticed :

(3.) The landlord filed an eviction petition against the tenant under Section 15(2) of the Rent Act on the grounds that he was a specified landlord, under the Rent Act, and the accommodation, in his possession, was not sufficient according to his status and the requirement of his family. The Petitioner has a married son having a child, a married daughter. He had engaged a servant, which is necessary in view of his status, and there is no room to adjust such servant. The landlord, it was pleaded, is unable to his guests and relatives who visit him because of the paucity of the accommodation in his occupation. He also filed an affidavit saying that he or his spouse does not own and possess any other building or suitable accommodation in the local area of Nahan. He intends and wants to reside at Nahan after his retirement.