KRISHAN PAL Vs. SOHAN LAL

JUDGEMENT

(1.) This Revision petition has been filed under Sec. 24(5) of H.P. Urban Rent Control Act (for short, the Act) against the judgment dtd. 24/7/2023, passed by learned appellate Authority Kinnaur at Rampur Bushahr in Civil Appeal No. 1-R/14 of 2023, whereby the order of eviction dtd. 14/12/2022, passed by learned Rent Controller, Rampur Bushahr in Case No. 4/2016 has been affirmed.

(2.) The petitioner herein is the tenant and respondents are the landlords. For the sake of convenience, they will be hereafter referred to as tenant and landlords, respectively.

(3.) The landlords filed a petition for eviction of the tenant from the premises i.e. House No. 45, Ward No. 4, Kasba Bazar Rampur Bushahr, H.P. (hereafter referred to as the "building")