Vinod Kumar vs Parveen Chawla
2024 Latest Caselaw 1528 P&H

Punjab-Haryana High Court

Vinod Kumar vs Parveen Chawla on 23 January, 2024

Author: Anil Kshetarpal

Bench: Anil Kshetarpal

                                                              Neutral Citation No:=2024:PHHC:009106




                                                              2024:PHHC:009106

123        IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                                CR-1761-2020(O&M)
                                                Date of decision :23.01.2024

Vinod Kumar                                                         ...Petitioner
                                                Vs.
Parveen Chawla                                                      ...Respondent

CORAM:- HON'BLE MR. JUSTICE ANIL KSHETARPAL

Present: Mr. M.K. Dogra, Advocate
         for the petitioner.
         Mr. Gaurav Aggarwal, Advocate
         for the respondent.
                        ***
ANIL KSHETARPAL, J.

1. The tenant challenges the correctness of concurrent orders passed by

the Courts below. While ordering his eviction on the ground of bona fide

necessity of the landlord, it has come on record that the landlord requires the

premises/shop to run his livelihood and the landlord's sister who is also a

co-owner of the tenanted premises wants the premises for settling her unemployed

son.

2. Learned counsel representing the petitioner though made a sincere

attempt, however, failed to draw the attention of the Court to any material error or

perversity in the concurrent orders passed by the Courts below. The scope of

interference in rent revision is extremely limited in view of the Five Judge Bench

judgment of the Hon'ble Supreme Court in 'Hindustan Petroleum Corporation

Limited V. Dilbahar Singh' (2014) 9 SCC 78.

3. In view of the aforesaid facts, no ground for interference is made out.

4. Hence, dismissed accordingly.

                                                            (ANIL KSHETARPAL)
23.01.2024                                                       JUDGE
neeraj       Whether speaking/reasoned :              Yes           No
             Whether Reportable :                     Yes           No

                                                              Neutral Citation No:=2024:PHHC:009106

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