DINA NATH Vs. UMA SHANDIL

JUDGEMENT

(1.) THIS Revision Petition under Section 24(5) of the H.P. Urban Rent Control Act, 1987 (for short the 'Act') is directed against the judgment passed by the Appellate Authority (III), Shimla, whereby it upheld the ex parte order of eviction passed by the learned Rent Controller.

(2.) THE respondent/landlord filed a petition under Section 14 of the Act seeking eviction of the petitioner herein from a single room shed situated at Khasra No. 242 situated at Mauja Kanlog below Cemetery Shimla on the premise that the tenant had failed to make the monthly payment of rent, which had been fixed at Rs. 250/ - per moth w.e.f. September, 2004 till the filing of the petition.

(3.) THE petitioner assailed this order before the learned lower Appellate Authority, who too vide judgment dated 4.9.2014 dismissed the appeal preferred by the petitioner. That is how the matter is now before this Court.