MOHINDER KUMAR Vs. VED PARKASH

JUDGEMENT

(1.) VED Parkesh respondent took the ground floor of the shop situate in Moti Bazar, at Rs. 660 per month from Mohinder Kumar petitioner on February 15, 1979. In January, 1980, the respondent filed an application for fixation of fair rent of the shop in his occupation under Section 4 of the Haryana Urban (Control of Rent and Eviction) Act, 1973, (hereinafter the Act). Paragraph 2 of the application of the respondent reads :-

(2.) THE petitioner submitted his written statement dated March 31, 1980 and in reply to paragraph 2 of the application stated as under :-

(3.) THE proposed amendment in the written statement at the instance of the petitioner was opposed by the respondent and the Rent Controller vide order dated November 8, 1983, disallowed the same. It is against order that the present revision is directed.