(1.) The petitioner filed an eviction petition against the respondent on the ground of bonafide requirement of the premises which though was allowed by the learned Rent Controller, however, on an appeal being preferred by the respondent before the learned appellate authority, the order passed by the learned Rent Controller came to be set aside.
(2.) Aggrieved by the order passed by the learned appellate authority, the petitioner has filed the instant revision petition under Section 24 (5) of the H. P. Urban Rent Control Act, 1987 (for short the 'Act') and is being subject matter of Civil Revision No. 132 of 2005.
(3.) The petitioner sought eviction of the respondent from the tenanted premises consisting of three rooms, kitchen, bath and toilet in 'Amar Niwas', The Mall, Shimla (for short the 'premises') .
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