KAUSHALYA PAHWA Vs. RAM LAL SURI

JUDGEMENT

(1.) This revision petition filed by the plaintiff under Section 25 of the Provincial Small Cause Courts Act is directed against the judgment and decree of the Additional Judge, Small Cause Court, dated 31st July, 1965 by which the learned Judge has decreed the claim of the plaintiff partially and has refused her other reliefs to realise fire and scavenging taxes for a period of three years from her tenant.

(2.) The brief facts leading to the dispute are that the defendant is a tenant of the plaintiff in respect of the premises situated at Rohtak Road, Delhi, on a rent of Rs. 250.00 per month which the defendant had not paid for a period of three months from February, 1964 to April. 1964 and the plaintiff instituted a suit for its recovery which has been decreed by the Court below. Besides the rent, the plaintiff also claimed Rs. 109.35 on account of arrears of scavenging and fire taxes imposed by the Delhi Municipal Corporation which has been refused by the Court below in view of Section 7(2) of the Delhi Rent Control Act. The question raised in this revision is of general public importance.

(3.) Section 7(2) of the Delhi Rent Control Act reads as follows: