VARINDER MOHAN SOOD Vs. KRISHAN GOPAL SOOD

JUDGEMENT

(1.) Petitioner has filed the present Civil Revision Petition, under Sec. 24 (5) of the Himachal Pradesh Urban Rent Control Act, 1987 (hereinafter referred to as "the Act), against the judgment dtd. 27/12/2022, passed in Appeal No. 3-S/13b of 2021, by the Court of learned Additional District Judge, Shimla, (exercising the powers of Appellate Authority under the Himachal Pradesh Urban Rent Controller Act, 1987).

(2.) By way of judgment dtd. 27/12/2022, the learned Appellate Authority has allowed the appeal of the respondents and the judgment of the learned Rent Controller, Court No. II, Shimla, H.P. (hereinafter referred to as 'the Rent Controller'), alongwith Rent Petition, filed by the petitioner, was ordered to be dismissed partly to the extent by virtue of which, the petition was allowed by the learned Rent Controller on the ground of bonafide requirement of the petitioner/landlord.

(3.) For the sake of convenience, parties to the present lis are referred to, in the same manner, in which, they were referred to, by the learned Rent Controller.