SANJEEV KAPILA Vs. BRAHAM RAJ SHARMA

JUDGEMENT

(1.) The petitioner is the tenant, who aggrieved by the eviction order passed by the learned Rent Controller as affirmed by the learned Appellate Authority, has filed revision petition under Sec. 24(5) of the Himachal Pradesh Urban Rent Control Act, 1987 (for short, the Act).

(2.) The parties shall be referred to as the "landlord" and "tenant".

(3.) Briefly stated the facts leading to filing of the present petition are that the landlord sought eviction of the tenant from the shop measuring 24 x 8 x 8 feet, situated in a building known as Braham NiwasII, Red Cross Road, Ward No.12, Solan, Tehsil and District Solan on the ground that the same had been rented out to the tenant about 15 years back on a monthly rental of Rs.3000/ and now, the landlord, who is a practicing Advocate, requires the same for his office. In addition thereto, the eviction was sought on the ground of arrears of rent w.e.f. March 2013.