LAWS(P&H)-2003-10-23

VIDYA WANTI Vs. BANARSI DASS

Decided On October 22, 2003
VIDYA WANTI Appellant
V/S
BANARSI DASS Respondents

JUDGEMENT

(1.) THIS is a petition under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (for short, 'the Act') for setting aside order dated 1.8.1984 passed by the Appellate Authority, Ferozepur constituted under the Act (hereinafter described as the 'Appellate Authority') in Miscellaneous Civil Appeal No. 26-R-1983 vide which it set aside order dated 15.4.1983 passed by Rent Controller, Ferozepur for eviction of the respondents. The Facts :-

(2.) THE petitioners filed an application before the Rent Controller, Ferozepur under Section 13 of the Act for ejectment of the respondents from Shop No. 1285 situated in Main Chowk, Jallalabad on the ground of non-payment of rent from 1.7.1977 to 31.5.1981 at the rate of Rs. 42.50 and house tax at the rate of 15% per annum and subletting of the tenanted premises by respondent No. 1 to respondent No. 2 without their consent.

(3.) ON the pleading of the parties, the Rent Controller framed the following issues :-