RAVI RAI Vs. J.B.S. BAWA

JUDGEMENT

(1.) THIS petition is instituted against the judgment dated 31.8.2013 rendered by the District Judge, Shimla in Civil Misc. Appeal No. RBT No. 47 -S/13 of 2011.

(2.) "Key facts" necessary for the adjudication of this petition are that respondent No. 1 had filed petition against respondents No. 2 and 3 under section 14 of the Himachal Pradesh Urban Rent Control Act on the ground of arrears of rent. The eviction of respondent No. 2 was also sought on the ground that he has built and acquired vacant possession of residential premises within the urban area of Shimla, which are sufficient for his residence. The Rent Controller allowed the petition on 1.9.2003. Respondent No. 1 was held entitled to recover the rent from respondents No. 2 and 3 w.e.f. 1.6.1993 till 31.8.2003 @ Rs.135/ - per month with interest @ 9% per annum. Order dated 1.9.2003 has become final against the respondents on the ground of arrears of rent.

(3.) I have heard the learned counsel for the parties and have gone through the orders passed by the courts below.