MANDEEP SINGH Vs. GIAN CHAND

JUDGEMENT

(1.) The moot question in in this petition is whether the eviction of petitioner/tenant can be ordered for settling married son of the respondent/landlord under Section 14 (3)(a)(i) of the H.P. Urban Rent Control Act (in short, the Act) even if the same is not covered under Section 14(3)(d) of the Act. However, before answering this question, certain minimal facts need to be adverted to. The parties shall be referred to as the "landlord" and "tenant".

(2.) The landlord filed a rent petition under Section 14 of the Act before the learned Rent Controller seeking eviction of the tenant on the ground that his son intended to settle his business of ready-made garments in Solan by shifting the same business from Mexico and that since he and his wife were old, they wanted to live with their son at Solan. The landlord also claimed arrears of rent and sought eviction on the ground of material addition and alteration being carried out by the tenant in the premises in question. The tenant contested the petition tooth and nail and denied the grounds taken in the petition seeking his eviction from the premises in question.

(3.) The learned Rent Controller vide order dated 24.5.2018 partly allowed the eviction petition on the ground of non-payment of the arrears of rent and the premises in question being required by the landlord for his son for running business of garments.