BAL KISHAN Vs. SURBHI VATIKA (P) LIMITED

JUDGEMENT

(1.) This revision petition under Sec. 15(6) of the Haryana Urban (Control of Rent and Eviction) act, 1973 { hereinafter referred as 'the Rent Act'}, is directed against the order dtd. 28/2/2017 passed by Ld. Appellate Authority, Faridabad, reversing the order dtd. 8/4/2016 of learned Rent Controller, Faridabad, whereby provisional rent had been assessed in .

(2.) According to the petitioners, they are owners of land and building comprised in khewat no.205/190, khata No.227, rect. No.34, killa No.24/1 (5-7) bearing No.FCA-241 situated in East Chawla Colony, Ballabgarh, District Faridabad, consisting of an ice plant and its office; and mushroom plant comprising of 4 big halls measuring 70' x 20' each at ground floor, four big halls of 60' x 20' each in basement and 5 rooms, latrine, bathroom, electricity room, generator set etc. along with boundary wall.

(3.) The mushroom farm along with all plant and machinery comprising of the big halls as stated above, in an area of 1 kanal, along with 5 rooms for labourers/employees were let out to the respondenttenant vide a registered rent deed dtd. 16/2/2015. Along with the mushroom farm, house measuring 160 Sq. yards was also let out at monthly rent of Rs.86,000.00. As respondent stopped paying rent since May, 2015 besides the electricity and other charges, it compelled the petitioners to file ejectment petition under Sec. 13 of the Rent Act.