Rahul And Another vs. Rambabu And Others
Held
The High Court held that the rights of the parties are crystallized at the date of filing the eviction petition and subsequent events cannot be considered. It found no independent business run by the son at the time of filing, and thus the bona fide need was established.
Facts
A landlord sought eviction of a tenant on grounds of non-payment of rent and bona fide need for his unemployed son to start a business. The tenant contested, claiming rent was paid and the son was already involved in other businesses. The Rent Controller ordered eviction, and the Appellate Authority upheld this, dismissing the tenant's application for additional evidence.
Key Issues
Whether the landlord's need for the premises was bona fide, considering the son's alleged involvement in other businesses, and whether subsequent events could be considered in revision.
Sections Cited
Section 13, Order XLI Rule 27 CPC, Section 15(5)
AI-generated summary — verify with the full judgment below
CR-6687-20 [147]
Rahul and Rambabu
Coram :
Present:
PANKAJ
[1] authoritie (Control o [2] petitioner [3] the tenant bad tenan other grou premises married a third son accommo the demis 025 (O&M) IN THE HIGH COURT OF P AT CHANDIGA
CR-6687- Date of D
d another
versus u and others
HON’BLE MR. JUSTICE P Mr. Santosh Sharma, Advoc Mr. Munish Gupta, Advocate
****
J JAIN, J. (ORAL) Tenant is in revision aggrie s below, ordering eviction under of Rent and Eviction) Act, 1973. Parties hereinafter are referre r as tenant, respondent as landlor Landlord approached the Re t from demised premises on the nt as he failed to pay rent regu und on which the eviction was to settle his son. The landlord and have families. Two sons of n Sanjay Kumar is unemploye odation available with him to car sed shop for establishing busines PUNJAB AND HARYANA ARH -2025 (O&M) Decision : 03.11.2025
…Petitioners
….Respondents PANKAJ JAIN ate for the petitioners. e for the Caveator/respondent No eved of the orders passed by r Section 13 of the Haryana Urb . ed to by their contractual status rd. ent Controller seeking eviction e ground t
The judgment continues below.
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