SHIV CHARAN Vs. NAR SINGH

JUDGEMENT

(1.) THE present petition arises out of the order of the appellate authority dismissing the appeal filed by the petitioner against the order dismissing the ejectment application. The petitioner, Shiv Charan, filed an application for ejectment under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 alleging that he was the owner-cum-landlord of the premises bearing No. 37-28 Ward No. 19, situated in Kath Mandi, Rohtak, as the premises had come to his share on account of a decree passed in Civil Suit No. 30 of 1986 on 26th February, 1986 by way of a family settlement between the heirs of Shri Chandu Lal, father of the petitioner. The case of the petitioner was that the respondent-tenant had been in occupation of the premises since the time of his father and had continued as such after his death. It was further alleged that the respondent-tenant had agreed to the enhancement of rent to Rs. 150/- per month and had in fact paid the rent at that rate from January 1983 onwards. Notice of the ejectment application was given to the respondent who appeared and contested the same by challenging the locus standi of the petitioner to file it on ground that he was not the landlord of the demised premises. On facts, it was urged that initially the rent of the shop in dispute had been fixed at Rs. 30/- per month and then to Rs. 40/- and thereafter to Rs. 50/- per month; and further that the shop in question had not been take on rent from the father of the petitioner but had been taken on rent from the Shiv Kumar, brother of the petitioner. It was also urged that the payment of the rent had been made to Shiv Kumar regularly up to 1986 at the agreed rate of Rs. 50/- per month but thereafter Shiv Kumar had refused to accept the rent and when the same was sent twice by Money Orders, the same was also not accepted. It has further been stated that the rent was tendered in the Court on 4. 9. 1986 from March 1986 to September 1986,which had been accepted by the petitioner's counsel. On going through the pleadings the Rent Controller framed the following issues:

(2.) ISSUE Nos. 1 and 3 were decided in favour of the petitioner and issue No. 2 against him. Consequent thereto the ejectment application was dismissed. When the matter was taken in appeal before the Appellate Authority, the findings of fact were re-affirmed with the result the appeal was dismissed.

(3.) THE main ground urged by Mr. V. B. Aggarwal, learned counsel for the petitioner, is that the evidence in the case adduced by the parties clearly show that the rent from 1. 6. 1983 to 30. 6. 1986 that was due to the petitioner had not been paid. He has urged on the basis of the judgment reported in Smt. Chand Rani v. Sh. Amar Nath,1 (1985-1) R. L. R. 101 and Lakhbir Singh v. Ram Parkash,2 (1991-1) 99 P. L. R. 406 that the onus to prove the payment of arrears of rent lay on the tenant and the bald statement of the tenant to the effect that the payment had been made was not sufficient to discharge that onus.