RAKESH Vs. RAJ KUMARI

JUDGEMENT

(1.) Since common question of law and facts are involved in these petitions and as the same have arisen from a common judgment, the same were taken up together for hearing and are being disposed of by a common judgment.

(2.) The petitioner is the tenant, who aggrieved by the order of eviction passed by the learned Rent Controller and affirmed by the learned appellate authority has filed the present revision petition.

(3.) Briefly stated facts of the present case are that respondent-landlady filed a petition under Sec. 14 of H.P. Urban Rent Control Act, 1987 (for short the Act) against the petitioner/tenant regarding the premises known as 'Violet Cottage', Below Bus Stand, Shimla, consisting of two rooms and toilet in the first floor, which was let out to the petitioner/tenant at the monthly rent of Rs. 100.00. The eviction was primarily sought on the ground that the demised premises is bonafidely required for reconstruction of entire building on old lines which could not be carried out without getting the same vacated from tenant. The building was stated to be more than hundred years and in dilapidated condition.