S KULDIP SINGH JOHAR Vs. V D NARANG

JUDGEMENT

(1.) The landlord gave a notice of demand dated 16th July, 1972, received by the tenant on 23.7.1972, claiming arrears of rent from 15th May, 1973 to 14th July 1973 at the rate of Rs. 175 per month. The month of tenancy was from 15th day of the month to 14th day of the month following. The tenant paid the rent for the period :

(2.) The landlord filed on 4.10.1973 the eviction petition pleading that the tenant is in arrears of rent from 15 6.73. The Additional Rent Controller passed the eviction order holding as follows :-

(3.) The learned Additional Rent Controller accordingly passed order of ejectment.