BHURI SINGH Vs. SANJAY CHANDLA & ANOTHER

JUDGEMENT

(1.) Concurrently the Authorities below have upheld the landlord's plea of (a) tenant having defaulted in payment of rent in accordance with Section 14 (2)(i) of the Himachal Pradesh Urban Rent Control Act, 1987 (hereinafter referred to as the "Act"); and (b) the landlord to have proven his bonafide need of occupying the demised premises entitling him for the eviction of tenant under Section 14 (3)(a)(i) of the Act.

(2.) Judgment dated 9.4.2010 passed by Rent Controller-II, Shimla in Rent Application No. 23-2 of 2008, title as Sanjay Chadla & another vs. Bhuri Singh, as affirmed by the appellate Authority-IV, Shimla H.P. in Rent Appeal No. 34-S/14 of 2014/10, titled as Bhuri Singh vs. Sanjay Chandla & another, is subject matter of challenge in the present petition, so filed under Section 24(5) of the Act.

(3.) For the purpose of convenience and ready reference sub-Section (5) of Section 24 of the Act is extracted as under:-