SITA RAM Vs. HARYANA WAKF BOARD

JUDGEMENT

(1.) Appellant-plaintiffs are aggrieved of the judgment and decree dated 01.08.2016 rendered by the Lower Appellate Court, whereby the suit for declaration and injunction decreed by the trial court, has been dismissed.

(2.) Being the lessees of Wakf Board-defendant, plaintiffs were in possession of the suit property on payment of Rs. 350.00 per month. It was alleged that after 2006, respondent-Wakf Board stopped receiving the rent and sent a notice dated 21.03.2012 for eviction and enhancement of the rent @ Rs. 1200.00 per month. The aforementioned notice was challenged on the ground that no opportunity was given to increase the rent.

(3.) The Wakf Board contested the suit by denying refusal of the receipt of the rent and blamed the plaintiffs of having become defaulters. In fact, the plaintiffs had requested to prepare separate lease deeds in their favour.