HAKIM SUNDER LAL Vs. RAM SARUP

JUDGEMENT

(1.) THIS petition under Section 15 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short, called 'the Act') is directed against the order of the Appellate Authority dated October 26, 1976, confirming the order of the Rent Controller.

(2.) THE petitioner-landlord moved this petition for ejectment of the respondent from the shop in dispute on three grounds, namely, that the rent from December 1, 1971 to October 30, 1973 has not been paid; that the shop in dispute has become unsafe and unfit for human habitation and that the tenant has ceased to occupy the shop in dispute continuously from the last seven months. However, the third ground was given up and was not pressed before the lower Appellate Court. The amount of rent due on the date of application at the rate of Rs. 13.81 was Rs. 303.89.

(3.) THE landlord disputed the validity of the tender as no interest had been paid. However, after trial the Rent Controller negatived both of his pleas and dismissed the petition. Having failed before the Appellate Court as well, the landlord has come up in this revision.