Kanwaljit Singh Ahluwalia, J. - (1.) Petitioner-landlord had filed a petition under Section 13 of the Haryana Urban (Control of Rent Eviction) Act, 1973 (hereinafter referred to as "the Act") against Radhey Shyam son of Ram Singh, tenant. The shop is situated on the Railway Road, Safidon Mandi and details and description of the shop have been given in the head note of the petition.
(2.) It is the case of the petitioner-landlord that the shop was rented to the tenant on 1.4.1992 at the rate of Rs. 2,100/- per month. It was further stated that tenant is running a business of Cloth Merchant in the demised shop.
(3.) Eviction of the tenant was sought on the two grounds that the tenant had failed to make the payment of rent outstanding and the Civil Revision No. 4613 of 2008 2 tenant had not deposited the rent in the Court. Second ground taken therein was that the shop in question was required for his personal use and occupation.;