INDERPAL Vs. SAT NARAIN

JUDGEMENT

(1.) THIS Civil Revision is directed against the order of the Appellate Authority, Rohtak, dated 6.8.1986 dismissing the appeal of the petitioner-tenant against the order of the Rent Controller, Bahadurgarh dated 11.12.1985.

(2.) SAT Narain, respondent, is the owner of Shop No. 2/70 situated at Mal Godam Road, Bahadurgarh. He filed an application under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 seeking eviction of the petitioner-tenant on the following grounds:-

(3.) THE tenant, however, contested the petition by pleading that the shop in question was let out to him in 1965 at a monthly rent of Rs. 50/-, but in the year 1978 the petitioner-landlord had approached him for increasing the rent. He had agreed to this proposal on the condition that the verandah in front of the shop be covered and made a part of the shop. The landlord is stated to have agreed to this suggestion and made the necessary alterations after which rent was increased to Rs. 110/- per month which continued upto March 1981. However the rent was further increased to Rs. 160/- per month at the instance of the landlord in April 1981 and there was no increase thereafter.