BHAGWAT PARSHAD Vs. HAKIM KHAN

JUDGEMENT

(1.) THIS case has been called out three time since morning. Nobody appears on behalf of the petitioner. Thus, the court left with no option but to proceed with the matter in accordance with law.

(2.) LANDLORD -Bhagwat Parshad filed a petition for fixing of fair rent under section 4 of the Haryana Urban Rent Control and Eviction Act against Hakim Khan. According to the landlord, the premises, which is a shop, was rented out to the tenant on monthly rent of Rs. 35/- per month inclusive of house tax. The shop was constructed in the year 1966 and rented out in the year 1967. According to the landlord, the rents have gone up in the market and prayed for increase in the fair rent to Rs. 200/- per month.

(3.) UPON the pleadings of the parties, following issues were framed :-