REGENT COMPUTRONICS PVT. LTD.

ISHWAR DASS Appellant

V/S

VINAY KUMAR Respondents

Referred Judgements :-

DASHRATH BABURAO SANGALE AND OTHERS VS. KASHIMATH BHASKAR DATA [REFERRED TO]
JAI KARAN VS. MADAN LAL [REFERRED TO]
JODHA RAM VS. RAHUL CHAUHAN AND OTHERS [REFERRED TO]
SUSHEELA MOHAN AND OTHERS VS. LAKHBIR SINGH SETHI [REFERRED TO]
RAJINDER KUMAR SHARMA VS. SMT. KANTA KUMARI [REFERRED TO]
SAIN RAM JHINGTA VS. SURINDER SINGH [REFERRED TO]
MOHAN LAL VS. JAI BHAGWAN [REFERRED TO]
GURDIAL BATRA VS. RAJ KUMAR JAIN [REFERRED TO]
M ARUL JOTHI VS. LAJJA BAL [REFERRED TO]
WADI VS. AMILAL [REFERRED TO]
SHALIMAR CHEMICAL WORKS LTD VS. SURENDRA OIL AND DAL MILLS REFINERIES [REFERRED TO]
UNION OF INDIA VS. IBRAHIM UDDIN [REFERRED TO]
SURJIT SINGH VS. GURWANT KAUR [REFERRED TO]

JUDGEMENT

(1.) These two Revision Petitions, arising out of a common judgment, passed by Appellate Authority under H.P. Urban Rent Control Act, 1987, preferred by landlord as well as tenant, are being decided by this common judgment.

(2.) Landlord filed an eviction petition against tenant on the ground of arrears of rent, change of user of shop, causing damage to wall and floor of the shop impairing the value and utility of shop materially and bonafide requirement to settle his son during his life time. It is also stated in the petition that tenant was also running a show room opposite the tenanted shop and was earning his livelihood from the said show room of garments.

(3.) In reply, claim of landlord was denied and it was stated that show room opposite tenanted shop belonged to son of tenant, with which tenant had no concern.

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ISHWAR DASS Vs. VINAY KUMAR

Referred Judgements :-

JUDGEMENT

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