VIRENDER Vs. KANWAR SAIN

JUDGEMENT

(1.) The petitioner, who is landlord of the respondent and has filed an application for his eviction from the shop in dispute under section 13 of the Haryana Urban (Control of Rent & Eviction) Act, 1973, has filed this petition against the order the Rent Controller, Narwana, dated February 15, 1977, by which assessment of the amount of the arrears of rent to be paid by the tenant alongwith interest and costs, has been made.

(2.) The only important point involved in this petition is whether under section 13(2)(i) of the Act, a Rent Controller has jurisdiction to calculate the arrears of rent or not.

(3.) In the ejectment petition filed by Virender petitioner, the Rent Controller vide his order dated February 15, 1977, has calculated the amount of rent as well as the house-tax to be paid by the tenant.