CHEMALI DEVI Vs. AGGARWAL MEDICAL STORE

JUDGEMENT

(1.) THIS revision has been directed by the landlady, Smt. Chemali Devi, against the judgment dated 24.11.1998 passed by the Appellate Authority, Gurgaon, whereby her appeal was dismissed on the ground of being time barred.

(2.) BRIEFLY stated, the facts are that Smt. Chemali Devi, petitioner, filed a petition for ejectment under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter to be referred as "the Act") against M/s Aggarwal Medical Store on the ground that the respondent was a tenant under her at a monthly rent of Rs. 200/- besides house tax at the rate of 12-1/2% totaling Rs. 225/- per month and it has not paid the arrears of rent of the demised premises from 1.5.1991 to 31.10.1991 amounting to Rs. 1350/- and that the respondent had impaired the value and utility of the demised premises by making alteration in the roof and flooring.

(3.) WITH these pleadings, the following issues were framed on 31.8.1992 :