NAVEEN KAPOOR Vs. JOGINDER LAL KUTHIALA

JUDGEMENT

(1.) The legal heirs of the tenant are before this Court u/s 24(5. of the H.P. Urban Rent Control Act, 1987 (for short 'the Act'. assailing order dt.20/4/2010 passed by the appellate Authority under the Act in Civil Miscellaneous Appeal no. 30-S/14 of 2009 conforming the order dt.10/4/2009 in Rent Petition no. 9/2 of 2002/2000 of the Rent Controller (I., Shimla, Himachal Pradesh.

(2.) The respondents herein had filed a petition u/s 14 of the Act before the Rent Controller stating that the predecessor of the petitioners was a tenant of the subject premises, which is residential; that the building is a old building and its walls have bulged out and it can collapse at any time; and it is therefore required to be pulled down and rebuilt, which cannot be done unless the petitioners vacate the same.

(3.) The tenant/ predecessor of the petitioners filed a reply before the Rent Controller opposing the petition filed by the respondents/landlords.