NEW KRISHNA FRUIT AGENCY Vs. SAT PAL SHARMA

JUDGEMENT

(1.) This revision is directed against the judgment dated 29.02.2012 passed by learned Appellate Authority(II), Shimla in Rent Appeal No.27-S/13(b) of 2009 affirming order dated 29.04.2009 passed by learned Rent Controller, Shimla, in Rent Application No.40-2 of 2007.

(2.) The facts, in brief, are that respondent had filed a petition under Section 14 of the Himachal Pradesh Urban Rent Control Act, 1987 (for short 'Act') against petitioner on the ground that tenanted premises has become unsafe and unfit for human habitation which is part of the building which is more than 100 years old and has outlived its normal life. The building is in the dilapidated and ruinous condition.

(3.) The petition has been contested by petitioner, several preliminary objections have been taken such as maintainability, petition is not bonafide, respondent has failed to disclose material particulars.