RAJ KUMAR Vs. ROSHAN LAL

JUDGEMENT

(1.) The Petitioner and proforma Respondents No. 5 to 10 before this Court are the tenants while Respondents 1 to 4 are the landlords of the tenanted premises comprising of a shop in Ward No. 7, Main Bazar, Una The parties are being referred to as the tenants and landlords respectively hereinafter.

(2.) The landlords sought the eviction of the tenants from the tenanted premises under Section 14 of the H.P. Urban Rent Control Act, 1987 (for short "the Act") on the following grounds:

(3.) The tenants while resisting the petition denied the arrears of rent. It was pleaded that up-to-date rent stood paid to the landlords. Bona fide requirement of the tenanted premises by the landlords for the purpose of rebuilding was denied It was averred that the tenanted premises were in good condition and fit for human habitation.