BUDH PARKASH TAYAL Vs. NARESH YADAV

JUDGEMENT

(1.) By way of present revision petition, challenge has been made to an order dtd. 17/9/2012 passed by the Rent Controller as well as the order dtd. 18/12/2012 passed by Appellate Authority, Faridabad; whereby order passed by Rent Controller for fixation of rent @ Rs.4000.00per month has been affirmed.

(2.) Facts of the case are that the respondent-landlord (hereinafter referred to as 'the respondent') claiming himself to be absolute owner of Shop No.3 forming part of property bearing Khewat No. 68/61, Khatoni No. 79 min. Rect. No. 25, Killa No. 19/3 min (0-8) situated within the abadi deh of Village Sarai Khawaja, Tehsil and District Faridabad filed an eviction petition against the petitioner / tenant (hereinafter referred to as 'the petitioner), on the ground of arrears of rent from January 2009 to November 2009 @ Rs.14000.00 per month and on account of his bonafide personal necessity for the purpose of setting up a Departmental Store.

(3.) In response, petitioner appeared and filed his written statement, disputing the rate of rent by stating that instead of Rs.14000.00per month the rent was Rs.400.00 per month. The plea of bonafide requirement of the respondent was also denied and disputed.