NEW BROTHER AND SONS Vs. HIRA MANI

JUDGEMENT

(1.) Petitioner, who is a tenant lays challenge to the order dated 10.11.2016, passed by the Rent Controller (1) , Shimla in Rent Petition No. 24-2 of 2012, titled as Smt. Hiramani versus M/s New Brother & Sons, as affirmed by the Lower Appellate Authority vide order dated 19.5.2017, passed in Rent Appeal No. 52-S/14 of 2016, titled as M/s New Brother & Sons versus Smt. Hiramani.

(2.) The authorities below have held the landlady Smt. Hiramani (respondent herein) to have established her bonafide need, the ground for ejectment of the tenant from the premises comprising of two rooms measuring 12 feet by 15 feet each and one glazed verandah measuring 9 feet by 3 feet, one bathroom, one toilet, used both for residential and nonresidential purposes, in the first floor of building No. 73/4, Ram Bazar, Shimla.

(3.) The findings returned by the authorities below are assailed on the ground: