JUDGEMENT
P.K.PALLI -
(1.)This is the tenants revision petition laying challenge to the order dated January 22,1997 whereby petition under Section IS of the . Himachal Pradesh Urban Rent "Control Act, Hied by the specified landlord stands allowed resulting in the order of eviction of the tenants from the premises in question. The parties," here -in -after in this judgment, shall be referred to as -landlord and tenants.
(2.)The demised premises consist of raven rooms besides kitchen, toilet, Verandah and a store and are situated in the Town of Mandi. It is further an admitted position that these premises arc b occupation of the tenants on rent of Rs. 6UU/ - per month. The tenancy is said to be created in the year 1981. It is further not disputed that a school is being run in the premises with the name "Mandi Public High School". It is further not disputed that the landlord has retired as Assistant Engineer on December 31, 1994 and there is sufficient evidence placed on record to this effect. He is, thus, a specified landlord.
(3.)Pt. Shiv Ram Sharma, petitioner No. 1 in this petition, is the Chairman of the said school whereas Satish Saxena is its secretary and petitioner No.3 is Mandi Public School through its Secretary. The landlord sought ejectment of the tenants on the ground that he and his wife do not own and possess any other accommodation in the local area of Mandi Town and he intends to reside in the premises in question.
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