PAWAN KUMAR Vs. RAJESH KUMAR

JUDGEMENT

(1.) Under concurrently recorded verdicts, both the learned Courts below, ordered for the eviction of the tenants/petitioners herein from the demised premises. The tenants/petitioners herein being aggrieved therefrom, hence for begetting their reversal have instituted the instant Civil Revision Petition before this Court.

(2.) Briefly stated the facts of the case are that the landlord/respondent herein filed an application under Sec. 14 of the H.P. Urban Rent Control Act, 1987 (hereinafter referred as the Act), for eviction of the tenants/petitioners herein, on theirs being tenants in one room residential set situated in second floor of building No. 73, Lower Bazar, Shimla, on the grounds of the tenants being in arrears of rent with effect from April 1, 1990 and on the grounds of the building being unsafe and unfit for human habitation as well as the bonafide requirement of the landlord for rebuilding and reconstructing the demised premises.

(3.) The petitioner herein/tenant contested the petition and filed reply thereto, wherein, he had taken preliminary objection qua maintainability and it stand not verified in accordance with law. On merits, it is denied that the building is in dilapidated condition or is an old one. It is also denied that the building is required bonafide by the landlord for rebuilding and reconstruction. Arrears of rent are also denied.