YAMIN Vs. JAI KISHORE

JUDGEMENT

(1.) ORDER

(2.) THIS revision petition assails the judgment of the appellate authority, district Sirmur, under the Rent Act. By this judgment the appeal of the landlord has been accepted and the tenant has been directed to put the landlord in possession of the shop in question within a span of three months from the date of the order. The order of the Rent Controller was in favour of the tenant and now the tenant assails the judgment and findings of the appellate authority and appeals to set aside the same.

(3.) AFTER the trial of the issues it was held that the shop was not unfit for human habitation nor did it require reconstruction. It was also held that the value and utility of the building had not impaired materially and on issue No. 4, relating to bona fide requirement of the landlord for rebuilding after demolition the Rent Controller came to the conclusion that the landlord failed to bring the case within the parameters of this requirement and finally dismissed the petition.