- (1.) This revision petition is directed against the order of learned Appellate Authority, Palwal, dated 17.9.2010, by which an appeal filed by the landlord against the order of Rent Controller, Palwal, dated 08.9.2009, has been allowed.
(2.) In brief, the landlord filed a petition under Section 13 of the Haryana Urban (Control of Rent & Eviction) Act 1973 (for short, 'the Act') in respect of the shop (demised premises), inter-alia, on the grounds of non-payment of rent and that the demises premises having become unsafe and unfit for human habitation.
(3.) During the pendency of the eviction petition, a compromise was effected between the parties on 28.11.2002, as per which it was agreed that the tenant would vacate the demised premises which shall be demolished and reconstructed by the landlord in which the tenant would be re-inducted. In terms of the compromise which was taken on record as Ex. Cl, the order was passed by the Rent Controller on 28.112002, which reads as under: Present: Petitioner in person with Sh. P.K. Aggarwal Adv. Respondent in person with Sh. R.A. Gupta Adv. Parties have made their joint statement that they have arrived at compromise and compromise is Ex. Cl and per compromise, petition be dismissed. Heard. In view of the statement of the parties recorded today, petition of the petitioner is dismissed. Parties shall remain bound by the compromise Ex. Cl. File be consigned to the record room.;