VINOD K.SHARMA, J. - (1.) THIS revision petition is directed against the order passed by the learned Rent Controller as affirmed by the learned Appellate Authority, on an application under Section 4 of the Haryana Urban Control of Rent & Eviction Act, 1973.
(2.) IT was claimed by the petitioner that the premises in dispute were taken on rent @ 500/- per month for a period of one year beginning from 4.9.1981 to 3.9.1982 vide rent deed duly executed between the parties. It was claimed that the building was constructed much after the year 1962. It was also the case of the petitioner that expiry of the lease period the petitioner is holding the shop in question as statutory tenant. The rent @ Rs. 300/- per month was claimed besides house tax. The petition was contested. The learned Rent Controller recorded a finding that the shop in dispute was completed much after the year 1962. The learned Rent Controller held the basic rent to be Rs. 200/- per month on the basis of evidence led with regard to the rent in the locality. The said finding has been affirmed by the learned Appellate Authority.
(3.) THE learned Counsel for the petitioner vehemently contends that the formula adopted by the learned Court below is not in consonance with the settled law.;