MAHABIR PARSHAD Vs. RAGHBHAR DAYAL

JUDGEMENT

(1.) THE petitioner was a tenant in the demised premises since 11.2.1970. He had been given the premises for a period of six months at the rate of Rs. 53/- per month. The respondent sought the eviction of the petitioner on the following grounds :-

(2.) ON the pleadings of the parties, the learned Rent Controller, Narnaul, framed the following issues vide order dated 17.09.1979 :-

(3.) HAVING discussed the entire issue, the learned Rent Controller came to the conclusion that the petitioner-tenant is liable to be evicted from the demised premises in view of the provisions of Section 13(2) of the Haryana Urban (Control of Rent and Eviction) Act, 1973.