HARVANS KUMARI Vs. SHARDA AGGARWAL

JUDGEMENT

(1.) C.M.(M) 113 of 1994 is directed against judgment dated 16.9.1993 passed by the Rent Control Tribunal (for short 'the Tribunal') in R.C.A. No. 228 of 1992 whereby the learned Tribunal has, while adjudicating on an order in appeal dated 1.4.1992 passed by the Additional Rent Controller dismissing the eviction petition, concurred with the same and held that interest on arrears of rent is not part of rent.

(2.) Counsel for the petitioner has brought to my notice a judgment of this court in Ram Perkash vs. D.N. Srivastava, 2006 Rajdhani Law Reporter 58 where a contrary view has been taken by the High Court. In that view of the matter, the judgment under challenge is set aside. The matter is remanded to the Tribunal to decide in accordance with law.

(3.) C.M.(M) 113 of 1994 is allowed and disposed of. Parties to appear before the Tribunal on 16th March, 2006.