RAMESH THAKUR Vs. ROSHINI CHAUHAN

JUDGEMENT

(1.) The Courts are not meant to pander to the inflated egos of the litigants.

(2.) The relationship between the parties as landlord and tenant is not disputed. The tenant approached the learned Rent Controller by filing an application under Section 11(3) of the H.P. Urban Rent Control Act, 1987 (for short the 'Rent Act') as the electricity supply to the premises let out to her was disconnected by the landlord without any just and sufficient cause. The application was allowed by the learned Rent Controller, vide order dated 26.6.2018. Aggrieved by the order passed by the learned Rent Controller, the landlord preferred an appeal before the learned Appellate Authority, which came to be dismissed vide order dated 30.3.2019 constraining the landlord to file the instant petition.

(3.) I have heard the learned counsel for the landlord and have also gone through the material that has come on record.