RAM NIWAS Vs. RAJINDER PRASAD

JUDGEMENT

(1.) THE present respondents-landlord preferred a petition under Section 14 of the H.P. Urban Rent Control Act (hereinafter to be called as "the Act") for the eviction of the present tenant-petitioner from the premises under reference which consisted of the first floor of House No. 349 (Chaubara) and shop and the first Floor of House No. 348 (Chaubara). The eviction has been sought on the following grounds :

(2.) THE tenant contested the petition by denying all the grounds for eviction. The Rent Controller framed the following issues on the pleadings of the parties :

(3.) THE aforesaid order of eviction was assailed before the appellate authority by the landlords on various grounds. The Appellate Authority, after hearing the parties, accepted the appeal and came to the conclusion that the landlords were entitled to get Chaubaras vacated on the ground of their bona fide requirement though such ground was not available for eviction of the tenant from the shop. It was also held that the landlords were entitled to eject the tenant for reconstructing their building and the findings on Issue No. 3 were reversed and made in favour of the landlords.