HIMACHAL KHADI MANDAL Vs. UTTAM CHAND

JUDGEMENT

(1.) THIS Revision Petition is directed against the order of the learned Appellate Authority, Kangra at Dharamshala in Rent Appeal No.4-K/2001 decided on 29.5.2002 whereby he has affirmed the order of eviction passed against the tenant by the learned Rent Controller(1), Kangra in Rent Petition No.1 of 2000 decided on 28.9.2001.

(2.) THE admitted facts are that the petitioner is a tenant in a non- residential shop in Ward No.7, Main Bazaar, Kangra. The landlord sought the eviction of the petitioner on various grounds including the ground that the premises are bonafide required for re-construction and that the building has become dilapidated and unfit.

(3.) ISSUES 2 to 7 are relevant for our purposes since the rent has been paid by the petitioner and the other issues were decided against the landlord. Issues 2 to 7 in fact have not been framed properly and so many issues were not required to be framed. The only question which arises for determination is whether the landlord requires the premises bonafide for reconstruction or not.