RIYAZ AHMAD Vs. KULBHUSHAN

JUDGEMENT

(1.) By way of instant petition, petitioner has assailed order dtd. 20/2/2018, passed by learned District Judge Sirmour at Nahan, H.P. (exercising powers of Appellate Authority under Himachal Pradesh Urban Rent Control Act, 1987) in Civil Misc. Rent Appeal No.15-RA/14 of 2017.

(2.) Respondent herein (hereinafter referred to as the 'landlord') has filed a petition under Sec. 14 of the Himachal Pradesh Urban Rent Control Act,1987 (for short the 'Act') against the petitioner and proforma respondents herein (hereinafter referred to as the 'tenants'), which is pending on the files of learned Rent Controller-1, Nahan, as Rent Petition No.10-2 of 2014.

(3.) The grounds of eviction, as pleaded by the landlord, are the personal bonafide requirement of the landlord; sub-letting; arrears of rent and lastly, the requirement of premises for reconstruction as it has become unfit and unsafe for human habilitation being an 80 years old building.