KRISHNA DEVI Vs. AMAR JEET AHUJA

JUDGEMENT

(1.) THIS petition is instituted against order dated 15.3.2014 rendered by learned Rent Controller, Shimla in case No. 8/2 of 2013.

(2.) "Key facts" necessary for the adjudication of the present petition are that respondent No. 1 has filed an eviction petition against petitioner and proforma respondents No. 2 and 3, bearing case No. 8/2 of 2013, on the grounds of personal bona fide requirement of the shop in question. Respondent has already instituted a case bearing No. 37/2 of 2008 before the learned Rent Controller (1) Shimla on the ground of subletting and personal bona fide requirement for the purposes of building and rebuilding. Petitioner has challenged the relationship of landlord -tenant.

(3.) I have heard the learned counsel for the parties and also gone through the order dated 15.3.2014 carefully.