(1.) This petition for revision has been directed under section 24 (5) of the H. P. Urban Rent Control Act, 1987, hereinafter referred to as the Rent Act, against the order dated 5 -12 -1995 of the Appellate Authority (1), Sirmaur District at Nahan, affirming the order dated 21 -9 -1994 of the Rent Controller (II), Paonta Sahib.
(2.) For the purpose of convenience, Shri Amarit Singh Shah (respondent No. 1 before this Court), Shri Narender Singh (respondent No. 2 before this Court) and Shri Dalip Singh (petitioner before this court) are being referred to as the petitioner, respondent No. 1 and respondent No. 2 respectively hereinafter, as they were styled in the eviction petition in Rent Petition No. 3/2 of 1991 on the file of the Rent Controller (II), Paonta Sahib.
(3.) The tenanted premises comprise of one shop bearing Municipal No. 134/9 in Ward No 7, Paonta Sahib Bazar. Respondent No. 1 is the real brother of the petitioner,
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