CHITRANCHAL ENGINEERING SERVICE Vs. KRISHAN CHAND

JUDGEMENT

(1.) This is a revision petition of tenant under Sec. 24 (5) of the H.P. Urban Rent Control Act, 1987 (for short the 'Act') against judgment dtd. 27/1/2018, passed by the learned Appellate Authority, Hamirpur in Rent Appeal No. 3 of 2014, whereby the eviction order dtd. 18/9/2014, passed by the learned Rent Controller-I, Hamirpur in Rent Petition No. 2 of 2012 has been affirmed.

(2.) The petitioner and the respondents shall hereinafter be referred as the tenant and the landlords respectively.

(3.) Rent Petition No. 2 of 2012 was filed by the landlords against the tenant seeking his eviction from the premises having one shop in the ground floor and one shop on the first floor of building comprised in Khasra No. 1294, situated in Up-Mohal Gandhinagar, Tehsil and District Hamirpur (hereinafter referred to as the 'premises').The grounds were that the tenant had failed to pay the rent w.e.f. the month of October, 2009 till the filing of the petitioner and the premises were required by the landlords for their bonafide personal use and occupation, as their children despite having professional qualifications were unemployed and the landlords were having no other building which could be used by them for their personal use and occupation. In the prayer clause of the petition, it was also mentioned that the landlords had not vacated such a building without sufficient cause within five years of the filing of the application in the said urban area.