VIDYA DEVI Vs. GULZARI LAL

JUDGEMENT

(1.) This revision petition arises out of the judgment of the Appellate Authority, Solan, under the Himachal Pradesh Urban Rent Control Act, 1971, in Rent Appeal No. 78-S/14 of 1978, decided on July 9, 1982. By this judgment, the appellate authority has dismissed the appeal of the petitioners-landlords and affirmed the order of the Rent Controller in case No. 14/2 of 1977/69/1 of 1978, decided on November 28, 1978. The landlords have a grievance against these judgments, hence this revision in this Court.

(2.) Briefly stated, the facts are that the tenant, Gulzari Lal was inducted as such by the predecessor-in-interest of the petitioner-landlords, namely, Smt. Vidya Devi wife of Shri Vidya Dhar, prior to the purchase of the premises in dispute consisting of a shop located opposite to the United Commercial Bank - Rajendra Corporation, The Mall, Solan, by the present petitioner-landlords.

(3.) The petition has been filed under S.14(3)(a)(iii) of the Himachal Pradesh Urban Rent Control Act, 1971 (hereinafter referred to as 'the Act'), on the ground that the building is bona fide required for purposes of reconstruction, that is, to say, rebuilding. After the contest between the parties, the claim of the petitioner-landlords was rejected by the Rent Controller and in appeal before the Appellate Authority, the same point was canvassed but the petitioner-landlords failed to convince the Court and the result was that the appeal was dismissed.