SIRI RAM Vs. B.N. GUPTA

JUDGEMENT

(1.) THIS is a tenant's revision petition under Section 21(5) of the Himachal Pradesh Urban Rent Control Act, 1971.

(2.) THE landlord, B.N. Gupta, filed a petition under Section 14 of the Himachal Pradesh Urban Rent Control Act, 1971 for the eviction of the tenant, Siri Ram, alleging that he had purchased the premises 27/1, Boileauganj, Simla for his personal use, that Siri Ram was in occupation as a tenant in the second storey of the building, that the accommodation was required for the occupation of his family consisting of himself, his wife and three school -going children and his old mother. He also alleged that the tenant had made material additions and alterations in the accommodation without his consent and that the value and utility of the premises had been affected. It was pointed out that the tenant was the owner of two properties in Simla, one of which was situated in Boileauganj. It was said that the premises in the occupation of the tenant required immediate repair which could not be undertaken as long as he remained in occupation. Lastly, it was pleaded that the tenant had defaulted in making payment of rent for two months.

(3.) SUBSEQUENTLY , the pleadings of the parties were amended further.