Ashok Kumar vs Harsh Vardhan Singh and Others

Rajiv Sharma, J.—Petitioner/tenant (hereinafter referred to as ''the tenant'' for convenience sake) has assailed the judgment passed by the learned Appellate Authority-l, Sirmaur District at Nahan in Rent Appeal No. 14-RA/14 of 2006, dated 26.4.2010. The judgment has been assailed, inter alia, on the following grounds:

That the Petitioner humbly submits that he has no intention to remain in the tenanted premises for life long but his limited prayer before this Hon''ble Court is that the landlord be given direction to allow the Petitioner to continue to occupy the premises in question till December, 2011 when he will going to retire from his employment and at this juncture the education of his children will be greatly marred who are getting professional education from Chennai by doing the course of Hotel Management.

However, Mr. Lalit K. Sharma, learned Counsel for the Petitioner/tenant submits that his client may be permitted to retain the accommodation till 31.3.2012.

Mr. M.L. Sharma, learned Counsel for Respondent No. 1 is not averse to the above prayer.

Accordingly, the petition is disposed of with a direction to the Respondents/landlords not to evict the tenant from the demised premises till 31.3.2012 subject to payment of arrears and use and occupation charges. The arrears shall be paid by the tenant within a period of one month and the use and occupation charges shall be paid on every 7th day of the month. The pending application(s), if any, also stands disposed of. No costs.