V.K.MEHROTRA, Actg. C.J. - (1.)The present revision under Section 24(5) of the Himachal Pradesh Urban Rent Control Act, 1987 (for short 'the Act') is by the landlords, owners of a shop in the tenancy of the two respondents, Ram Gopal and Dila Ram.
(2.)The landlords initiated proceedings under Section 14 of the Act before the Rent Controller, District Sirmaur at Paonta Sahib seeking ejectment of the tenants on the ground that the tenants were in arrears of rent from 1/07/1986 till the date of the filing of the petition, namely, Nov. 14, 1986. The landlords claim that the rent for the shop was payable at Rs. 450.00 per month. The defence of the tenants was that the rate of rent was only Rs. 125.00 per month and that they were not in arrears of any amount, in as much as, rent had been paid up to March, 1987 at that rate.
(3.)While the matter was pending before the Rent Controller at the stage of arguments, after recording of evidence, an effect was made for reconciliation between the parties. This was done on 8/06/1986.