MALTI NEGI Vs. RAKESH SEHGAL AND ORS.

JUDGEMENT

(1.) THIS petition is directed against the judgment, dated 7.9.2010 passed by learned Appellate Authority (II), Shimla in Rent Appeal No. 62 -S/14 of 93.

(2.) "Key facts" necessary for the adjudication of this petition are that in the year 1985, the predecessor -in -interest of the respondents, Ram Lubhaya Shegal, (hereinafter referred to as the "landlord" for the sake of convenience) filed an eviction petition under Section 14 of the H.P. Urban Rent Control Act, 1987 against the petitioner (hereinafter referred to as the "tenant" for the sake of convenience) for vacation of rented premises, i.e. one set in ground floor of Sehgal Cottage, Jakhu, Shimla, on the following three grounds: -

(3.) THE petition was resisted by the tenant. According to her, the petition was filed in order to pressurize her to increase rent of the premises in question. She was using the premises in question only for residential purpose and she had not converted any portion of the premises in question into a temple. She had not committed any act which created nuisance to the occupiers of the building or adjoining building. She had not caused materially impairment to the value and utility of the premises in question.