BANSI LAL Vs. RANGI LAL

JUDGEMENT

(1.) THIS revision is directed against the judgment of the Learned Appellate Authority, Hissar (appointed under Haryana Urban Control of Rent Restriction Act, 1973) (hereinafter referred to as the Act). Vide judgment dated 18.9.84, the Learned Appellate Authority affirmed the order of the Rent Controller dated 23.8.83, whereby an order of eviction was passed against the present appellant from the disputed property.

(2.) PROPERTY in dispute is a shop in Sadar Bazar, Hansi and was rented out to Bansi Lal-tenant, for a period of 11 months i.e. 1.7.73 to 30.5.74, vide rent note dated 10.7.73 on a monthly rent of Rs. 120/-. The landlord instituted the petition on the following three grounds :-

(3.) THE Learned Rent Controller while passing the order of eviction held as under :-