NEERAJ GOYAL Vs. ASHOK KUMAR

JUDGEMENT

(1.) This revision petition has been filed under Sec. 24(5) of the Himachal Pradesh Urban Rent Control Act, 1987 (for short "the Act"), against the judgment dtd. 30/9/2016 passed by learned Appellate Authority-III, Solan in Rent Appeal No. 23 ADJ-II/13 of 2014, whereby the order of eviction dtd. 8/7/2014 passed by the learned Rent Controller, Kandaghat camp at Solan in Rent Petition No. RT No. 8-S/2/07/04 has been affirmed.

(2.) Respondent No.1 herein (hereinafter referred to as landlord) filed a petition under Sec. 14 of the Act against respondent No.2 and petitioner herein impleading them respondents No.1 and 2 respectively (hereinafter referred to as "tenants") with a prayer to evict the tenants from the premises i.e. shop-cum-residence (shop in the ground floor and residence on the upper floor) in building No. 246/6, Ganj Bazar, Solan (hereinafter referred to as "the building").

(3.) It was averred that the building had outlived its life and the landlord intended to reconstruct the same. The reconstruction of the building, as sought by the landlord, could not be undertaken without the building being vacated by the tenant. The landlord had submitted a plan for reconstruction to the Municipal Committee, Solan. He also provided the details of financial resources available with him, required for reconstruction. It was also submitted that the son of the landlord namely Ashish Garg, who was a mechanical engineer, to commence his own business in the building.