MAHESH GROVER, J. - (1.) THE present revision petition has been preferred by the tenant, who was ordered to be evicted from the premises in question on the ground that the house tax which was tendered along with the arrears of rent was short by Rs. 7.50.
(2.) BRIEFLY stated the facts of the case are that the petitioner was originally inducted as tenant on the demised premises by respondent No. 2 - Mam Raj in the year 1985 at a monthly rent of Rs. 370/- plus house tax. Subsequently, respondent No. 1-Jiwan Ram became the owner of the demised premises. An eviction petition under the provisions of Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short, 'the Act') was filed by respondent No. 1 against the petitioner on the following grounds :- (1) That the petitioner was in arrears of rent from 29.12.1987 to 29.6.1991 at the rate of Rs. 370/- per month, besides house tax at the rate of 12-1/2% per annum. (2) Change of user. The petitioner contested the petition and also tendered a sum of Rs. 11100/- as arrears of rent and Rs. 1380/- as house tax, plus Rs. 1147/- as interest and Rs. 140/- as costs. Thus, a total sum of Rs. 13767/- was deposited by the petitioner.
(3.) THE petition was pursued before the Rent Controller, Narnaul only on the first ground, i.e., arrears of rent and the second issue was not pressed.;