VIKRANT SOOD Vs. KRISHNA DEVI

JUDGEMENT

(1.) This Revision Petition under Section 24(5) of the H.P. Urban Rent Control Act, 1987 is directed against the order passed by learned Appellate Authority, whereby order passed by learned Rent Controller (VI), Shimla has been affirmed and the petitioner has been ordered to be evicted from the tenanted premises. Brief facts may be noticed.

(2.) The respondent (hereinafter referred to as landlady) is the owner of premises House No. 83, Kashmiri Mohalla, The Mall, Shimla. The same were rented out to the petitioner (herein after referred to as tenant) for residential purpose, consisting of two rooms and a verandah. The eviction of the tenant was sought on the ground of additions and alterations unauthorisedly carried out by the petitioner in the demised premises and that the demised premises were required by the landlady for her personal bonafide requirement, as the accommodation in her possession was not sufficient to meet her and her family's requirement.

(3.) The tenant resisted and contested the petition by filing reply, admitting that he was a tenant in the demised premises under the landlady. However, he denied both the grounds of eviction and therefore, prayed for dismissal of the petition.