KRISHNA KUMAR BANSAL Vs. RAUNQI RAM

JUDGEMENT

(1.) The respondent landlord had filed a petition for eviction against the petitioner-tenant, on various grounds, inter-alia, non-payment of rent.

(2.) It appears that the matter was listed thereafter before the Lok Adalat held at Solan on 5th May, 1991. Ms. Santosh Bansal wife of the petitioner-tenant who holds a general power of attorney on behalf of her husband, was present at the said Lok Adalat. She made a statement before the Lok Adalat that she was agreeable to pay the arrears of rent w.e.f. 1st Dec., 1987 to 30th Nov., 1989, after permissible increase, at Rs. 145.30 per month. She agreed that an order for eviction be passed on the ground of non-payment of rent amounting to Rs. 3,569.00. She said she would deposit the said amount within 30 days in full and final settlement.

(3.) The landlord Mr. Raunqui Ram then stated that he had heard the statement of the general attorney of the tenant and agreed to the same and gave up the other grounds for eviction.