MANI RAM Vs. SUDESH KUMARI

JUDGEMENT

(1.) THE petitioner is the landlord while respondent is the tenant. The parties are hereinafter referred to accordingly.

(2.) THE tenanted premises known as "Glory Hotel" were let out to the tenant for non-residential purposes in the year 1975 by the landlord on a monthly rental of Rs. 375/-.

(3.) THE tenant while resisting the petition denied her liability to pay the increased rent. It was pleaded that the Municipal taxes payable in respect of the tenanted premises were increased at the instance of the landlord himself.