MAGUNI CHANDRA DWIBEDI Vs. SARDAR GURBACHAN SINGH DUGAL

JUDGEMENT

(1.) OPPOSITE party was a monthly, tenant in respect of a house belonging to the Petitioner situated on the main road, Rourkela, an area to which the Orissa House Rent Control Act, 1967 (hereinafter stated as 'the Act') has been made applicable.

(2.) OPPOSITE party filed an application under Section 10 of the Act. It was numbered as House Rent Control Case No. 11 of 1975 before the House Rent Controller, Panposh. Opposite party prayed to permit him to remodel and to repair the house under the supervision of a commissioner to be appointed by the House Rent Controller.

(3.) THE House -Rent Controller disposed of the House Rent Control Case in terms of the compromise and drew up a formal decree in the proforma for a civil suit. This formal decree was signed by the Bench Clerk, the Sheristadar and the House Rent Controller.