MURARI LAL Vs. GAJA NAND

JUDGEMENT

(1.) THIS revision petition is against the order of the appellate authority, Rohtak, whereby the application of the respondent under Section 4 of the Haryana Urban (Control of Rent and Eviction) Act. 1973, has been allowed, thus raising the monthly rent from Rs. 50/- to Rs 117/ -.

(2.) BRIEFLY put, Gaja Nand filed an application under Section 4 of the Act for fixation of fair rent against Muraritenant. According to the landlord, the shop in dispute was constiucted in the year 1940 and that Murari is a tenant at the monthly rent of Rs. 50/- since 1962. It was further alleged that the rate of rent of similar shop in the locality is Rs. 600/- per month and no fair rent of the disputed premises has been fixed so far. The tenant put in appearance, controverted the averments made in the petition.

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