HEM CHAND Vs. PREM CHAND VERMA

JUDGEMENT

(1.) RESPONDENT Prem Chand is admittedly a tenant under the present petitioners in shop measuring 16' x 12' in ward No. 4, House No. 57 in Shamsherpur, Paonta Sahib.

(2.) THE petitioners had filed a petition under Section 14 of the H.P. Rent Control Act, against the tenant aforesaid on the grounds :

(3.) LEARNED Rent Controller had framed the relevant issues arising out of the pleadings of the parties and ultimately held that respondent (tenant) was in arrears of rent to the tune of rupees 11, 400/- at the rate of rupees 300/- per month with effect from July, 1991 and with respect to issue No.2 and 3, the findings were returned against the petitioners (landlords) consequently, the petition was allowed only on the ground of arrears of rent to the tune of rupees 11, 400/- as on 30.9.2000 and the said tenant was directed to vacate the premises after thirty days. In case, the amount is paid, ejectment shall not take place.