ASHOK KUMAR SOOD Vs. SARDAR DARSHAN SINGH

JUDGEMENT

(1.) The petitioner is the landlord whereas respondent is the tenant. The petitioner had earlier filed eviction petition under Sec. 14 of the H.P. Urban Rent Control Act 1987 (for short 'the Act') seeking eviction of the respondent from the demised premises i.e. Shop No. 11/1 situated at Jagat Niwas, Sanjauli Bazaar, Shimla - 6. The eviction was sought mainly on the following grounds:-

(2.) The eviction petition was partly allowed on the ground that the petitioner bonafidely required the demised premises for its rebuilding and reconstruction and eviction on old lines and eviction on other grounds were declined.

(3.) The appeal preferred by the tenant was dismissed by the appellate authority vide its order dated 10.11.2005 and even the revision petition preferred against the said order was dismissed by this Court vide order dated 11.11.2010