Devendra Pratap Singh, J. - (1.) Heard learned counsel for the parties.
(2.) This petition by the landlord is directed against an appellate order dated 21.7.2000 by which the appeal of the respondent tenant against an order enhancing rent under Section 21(8) of the U.P. Act No. 13 of 1972 (hereinafter referred to as the Act) has been allowed and the application has been rejected.
(3.) It appears that the petitioner landlord filed an application no. 5 of 1991 under Section 21(8) of the Act against the respondent tenant inter alia with the allegation that they had purchased the disputed property through a registered sale deed dated 6.2.1989 wherein the contesting respondent was a tenant at the rate of Rs. 390/- per month and as the market value of the premises was very high and the tenant did not agree to enhance the rent, the necessity for filing the application.;