MOHINDER SINGH Vs. SIRI CHAND

JUDGEMENT

(1.) This is a tenant's revision petition against the order dated the 18th of February, 1975, of the Appellate Authority, who has ordered the ejectment of the Petitioner on the ground of non -payment of rent.

(2.) The facts in brief are that Siri Chand filed an application for ejectment of Mohinder Singh, tenant, from the shop situated at Narnaul on the ground that the tenant had not paid rent at the rate of Rs. 6/ - per annum with effect from the 9th of January, 1973 to the 8th of May, 1973. Mohinder Singh, tenant, contested the petition and stated that he had been tendering the rent to the landlord but he had been refusing to accept the same. He had been sending money orders, but the landlord refused to accept them.

(3.) On the first date of hearing, Mohinder Singh, tenant, tendered Rs. 25.80 on account of rent from the 9th of January, 1973 to 9th of May, 1973, plus Rs. 1.50 as house -tax and 0.30 p. as interest as assessed by the Rent Controller. The tenant also expressed his eagerness to pay the costs of the application. However, the Rent Controller did not assess any costs because the money orders sent by the tenant had been refused by the landlord. Siri Chand, landlord, did not accept the money and contended that it was not a valid tender and also for the reason that costs had not been assessed.