MUNNI DEVI Vs. DAROPATI DEVI

JUDGEMENT

(1.) THE tenant, a widow, has a grievance against the judgment of Appellate Authority (Rent Act), Solan, in Rent Appeal No. 10-5/14 of 1984, decided on 19.8.1985. By this decision, the Appellate Authority has allowed the appeal of the landlady, thus, directing the tenant to put the landlady in possession of the premises in dispute within a period of three months from the date of the order thereby setting aside the judgment of the Rent Controller, Solan, in Case No. 89/2 of 1982, decided on 23.4.1984, dismissing the petition of the landlady.

(2.) THE essential facts of the case are that the tenant is in occupation of two rooms, one kitchen and one verandah in House No. 114 in Solan Town. The tenant pays Rs. 30/- as monthly rent. The landlady moved a petition for the eviction of the tenant under Section 14 of the Himachal Pradesh Urban Rent Control Act (hereinafter briefly 'the Act') on the grounds that the premises were unfit and unsafe for human habitation and were in dilapidated condition and some portion of the building had fallen. It has also been averred that the building was required for reconstruction and rebuilding.

(3.) ON the pleadings of the parties, the Rent Controller framed the following issues :