MOHAMMAD GULZAR Vs. YASEEN

JUDGEMENT

(1.) The tenant is the petitioner, who aggrieved by the order of eviction as passed by the learned Rent Controller and affirmed by the learned Appellate Authority, has filed the instant petition.

(2.) The premises in question comprises of two rooms set and one shop in a building known as Hussain Niwas, near Didigar, Meat Market, Ward No.4, Rohru. The eviction thereof was sought by the landlord on the grounds of bonafide requirement and arrears of rent.

(3.) The tenant contested the petition by raising preliminary objections regarding maintainability, grounds taken in the eviction petition being not available to the landlord and the rent having already been paid to the landlord. In reply, on merits, the preliminary objections so raised were elaborated.