JAGDISH SINGH PATHANIA Vs. PARSHOTTAM KUMAR

JUDGEMENT

(1.) These Civil Revision Petitions, arising out of the same rent petition, bearing Rent Case No. 05 of 2017 titled Parshotam Kumar vs, Jagdish Singh Pathania filed under H.P. Urban Rent Control Act, 1987 (in short" H.P. Rent Control Act) and for involvement of common question of facts and law to be appreciated for adjudication of these petitions, are being decided by this common order.

(2.) Petitioner herein is tenant, whereas respondent is landlord. For convenience, hereinafter, they shall be referred as per their status in rent petition i.e. petitioner as tenant and respondent as landlord.

(3.) Landlord has filed above referred rent petition for eviction of tenant from Shop No. 1153 situated in Main Bazar, Nurpur, on the grounds of arrears of rent and personal use as daughter of landlord intends to start practice as lawyer with averments that said shop was rented to tenant for non-residential purpose at the rate of Rs.500.00 per month w.e.f. 1/3/1988 and its rent was increased and is at the rate of Rs.2200.00 per month w.e.f. 1/4/2015 and since April, 2016 no rent has been paid.