RAJ KUMAR Vs. SHASHI PRABHA

JUDGEMENT

(1.) This order shall dispose of CR No. 1266 of 2003 and COCP No. 1092 of 2012, as the latter emanates from the alleged disobedience of order dtd. 4/4/2003 passed in CR No. 1266 of 2003.

(2.) Civil Revision No. 1266 of 2003 has been filed by the petitioner, who is a tenant of the demised premises.

(3.) Brief facts necessary for the adjudication of the case are that petition under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short 'the Act'), was filed by the respondent- petitioners (hereinafter referred to as the 'landlords'). It was pleaded that the shop was rented out to the present petitioner (respondent in the petition under Sec. 13 of the Act and hereinafter referred to as 'tenant') by Dilbag Rai, who was the owner/landlord of the shop on a monthly rent of Rs,700/- per month excluding the house tax. Dilbag Rai, who is the husband of respondent no.1 and father of respondent no.2 died on 8/10/1988 and the said respondent become the landlords/owners of the shop in question. Rent was received by them from the tenant. Eviction petition was filed on three grounds i.e.