(1.) This is tenants' revision petition against the order dated 28.4.2007, passed by the learned Appellate Authority, Sirsa, allowing a petition under Section 13 of the Haryana Urban (Control of Rent & Eviction) Act, 1973 (hereinafter referred to as "the Act").
(2.) The respondent/landlord filed a petition against the petitioner and respondents No. 2 to 6 being the tenant by inheritance from late Sh. Suraj Bhan and Mahabir Parshad. Sh. Suraj Bhan and Mahabir Parshad, tenants were said to be in possession of the ground floor of shop shown in the heading of the petition, whereas the respondent was landlord, who was in possession of the first floor. The rate of rent of the tenanted premises was Rs. 1615/- (Rupees one thousand six hundred and fifteen only) per annum.
(3.) The case of the landlord was, that the tenants had not paid the rent since 11.6.1996, therefore, were liable to be evicted for non-payment of rent.
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