KRISHAN LAL BHATIA Vs. RAMESH KUMAR BANSAL

JUDGEMENT

(1.) THIS respondents herein are the landlord and the petitioner is tenant. They are being referred to accordingly hereinafter.

(2.) THE tenanted premises as per para-8 of the petition by the landlord under Section 14 of the H.P. Urban Rent Control Act, 1987, hereinafter referred to as the Act, comprises of:-

(3.) THE landlord sought the ejectment of the tenant from the above mentioned tenanted premises on the following grounds:-