SHIV KUMAR Vs. RAJA RAM

JUDGEMENT

(1.) THIS revision petition is against the order of the appellate authority dated 13. 11. 1991 affirming the order of the Rent Controller dated 1. 8 1990 whereby the respondent was held to be entitled to recover a sum of Rs. 1200/- as house tax and Rs. 340/- as interest from the petitioners or to get the same adjusted in the rent payable by him to the landlord.

(2.) BRIEFLY put, the petitioners filed a petition for eviction of Raja Ram tenant from the shop detailed in the beading of the petitions on the ground that he is in arrears of rent since 1. 10. 1983 and is also liable to pay house tax from 1. 10. 1982 upto date that he is continuous source of nuisance to the neighbours. The respondent put in appearance and tendered the arrears of rent as assessed and the house tax but reserved his right to recover the house tax since the same was not payable by him.

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