RAJINDER KUMAR SHARMA Vs. KANTA KUMARI

JUDGEMENT

(1.) THIS Revision Petition under Section 24(5) of the H.P. Urban Rent Control Act, 1987 ( 1987 Act: for short) has been filed by the petitioner- against judgment dated 24th tenant against the respondent- landlady August, 2000 passed by the learned Appellate Authority (1), Sirmaur District at Nahan in Rent Appeal No.17-CMA/14 of 1999 arising out of the judgment dated 21st September, 1999 passed by the Rent Controller, Court No.1, Paonta Sahib, in Rent Petition No. 2/2 of 1997. Both the Courts below have ordered the eviction of the tenant- petitioner from the shop in question.

(2.) IT is a common ground between the parties in this petition before me that the only question which requires adjudication by this Court is with respect to the issue of change of user of the shop in question by the petitioner. Mr. Kuldip Singh, learned Senior Advocate appearing for the petitioner did not raise any other issue or question because the learned counsel for the parties submitted and agreed that this is the only issue or question which has come up for adjudication in this petition.

(3.) THE allegation of the respondent in the eviction petition was that he had changed the business from "Kariyana" to that of a tea shop. To understand and properly appreciate the correct perspective in which the grounds of eviction raised as well as its basis, it shall be advantageous to take note of the relevant pleadings of the parties in reference thereto.