(1.) In a petition filed under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973, the Rent Controller is required to assess the provisional rent in view of the interpretation of the said provision in Rakesh Wadhawan and Ors vs M/S. Jagdamba Industrial Corporation and others, (2002) 5 SCC 440 .
(2.) The petitioner herein is the widow of late Sh. Jagan Nath. She is aggrieved by the order of the provisional assessment passed by the Rent Controller on 19/8/2019. She has been directed to pay Rs.2,96,488.00towards the arrears of rent from 1/11/2014 to 1/8/2019 along with interest @ 8% and costs. Through this revision petition, the correctness of the aforesaid order has been assailed.
(3.) Some relevant facts, in brief, are required to be noticed.