HET RAM Vs. MAHESH PAL SHARMA

JUDGEMENT

(1.) The present petition has been filed on behalf of the predecessor-in-interest of the present petitioners, who was the original tenant. The eviction petition in the case at hand was filed on two accounts:-

(2.) The Rent Controller after considering the pleadings and the evidence on record had allowed the eviction petition on the ground that the landlord bonafidely requires the premises for the purpose of building or re- building and that such building or re-building cannot be carried out without the building being vacated. Insofar as the ground of the building having become unsafe or unfit for human habitation is concerned, the eviction petition on the said account was negatived. The same was never assailed by the landlord/respondent. Hence, the said finding attained finality.

(3.) Against the aforesaid eviction order, an appeal was only preferred by the present original tenant. The appeal so filed was dismissed.