(1.) Against the concurrent findings of fact, petitioner Sham Lal (dead and now represented through LRs), hereinafter referred to as the tenant, against whom order of eviction stands passed, has filed the present statutory petition, under the provisions of Section 24(5) of the H.P. Urban Rent Control Act, 1987 (hereinafter referred to as the Act).
(2.) Power of revision, exercised by this Court, cannot be equated with appellate jurisdiction, unless there is perversity in the matter of appreciation of evidence or the authorities below have arrived at a conclusion, which no reasonable person will arrive at, this Court would not interfere and re-appreciate the evidence on the asking of tenant. In the instant case, no such perversity emerges from record.
(3.) The Courts/authorities below concurrently have ordered eviction of the tenant, on the statutory ground of (a) non-payment of rent, (b) bonafide requirement of the landlady (respondent herein) as also her family members, (c) impaired the value and utility of the premises, by unauthorizedly carrying out additions and alterations.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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