MADAN LAL Vs. KUNTA DEVI

JUDGEMENT

(1.) THIS revision petition under Section 24(5) of the H.P. Urban Rent Control Act, 1987 (hereinafter to be referred as the Act), has been filed by the petitioner-tenant against the order dated 10-11-2005 passed by the Rent Controller (Executing Court) dismissing the objection petition filed by the tenant J.D. under Section 47 C.P.C.

(2.) THE facts which are relevant for the decision of the present petition are that Jai Karan, landlord had filed the eviction petition under Section 14 of the Act against Madan Lal, tenant, in respect of the demised premises, on account of the non-payment of arrears of rent. After hearing both sides and perusing the record, the learned Rent Controller, Shimla, vide order dated 15-01-1999, allowed the eviction 2006/Shim LC/86 petition filed by the landlord and ordered the ejectment of the tenant from the demised premises, with the stipulation that in case the tenant makes the payment, as mentioned below, within one month from the said date, he shall not be evicted from the premises in question :

(3.) AFTER hearing both sides and perusing the record, the learned Rent Controller (Executing Court) dismissed the objection petition filed by the tenant, vide order dated 10-11-2005. Aggrieved against the same, Madan Lal, tenant, filed the present revision petition in this Court.