(1.) Present revision petition has been preferred by the petitioner/tenant invoking Sec. 24 (5) of H.P. Urban Rent Control Act, 1987 (in short 'Rent Act'), against judgment dtd. 28/5/2019 passed by the Appellate Authority-III, Solan, District Solan in Rent Appeal No. 10ADJ-II/14 of 2018, titled Suresh Kumar vs. Anil Kumar, whereby order dtd. 12/11/2018 passed by the Rent Controller-II, Solan in Rent Petition No.1/2 of 2014 titled as Birma Devi vs. Suresh Kumar, has been affirmed by holding that premises was required by the landlord for bonafie requirement for his personal use and occupation so as to settle his son and start new business and accordingly tenant has been directed to handover vacant possession of demised premises to the landlord.
(2.) Parties to the lis, herein-after for convenience, shall be referred as per their status before the Rent Controller i.e. landlord and tenant.
(3.) I have heard learned counsel for parties and have gone through record made available.
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