SUBHASH SHARMA Vs. ANIL KUMAR

JUDGEMENT

(1.) Present civil revision petition is filed under Sec. 24 of H.P. Urban Rent Control Act 1987 against order dated 19.2.2015 passed by learned Rent Controller -cum -Executing Court whereby learned Rent Controller -cum -Executing Court dismissed the objections filed under Sec. 47 read with Sec. 151 CPC by revisionist.

(2.) Shri Anil Kumar landlord filed petition under Sec. 15 of H.P. Urban Rent Control Act 1987 for eviction of tenant. It is pleaded that Anil Kumar Sood is owner/landlord of middle flat Below shop 120/2 lower market Shimla and Subhash Sharma was inducted as tenant in aforesaid premises by predecessor -in -interest of Anil Kumar at the rent of Rs. 720/ - (Rupees seven hundred twenty only) per annum. It is pleaded that premises consists of two bed rooms, one drawing -cum -dinning, one kitchen and one toilet. It is pleaded that Anil Kumar filed eviction petition in the capacity of specified owner who was posted in Agro Industries Corporation Ltd. Nigam Vihar Shimla and government accommodation was provided to him. It is pleaded that after retirement Anil Kumar require accommodation for his personal use and occupation.

(3.) Petition was contested by tenant namely Subhash Sharma. Learned Rent Controller framed following issues: - -