ISHWAR CHAND GUPTA Vs. CHANDER SHEKHAR AND ANOTHER

JUDGEMENT

(1.) A complaint under Sections 420, 467, 442, 448, 427 read with Section 34, Indian Penal Code, was filed by Ishwar Chand Gupta against Chander Shekhar , Siri Chand, Musaddi Lal et cetera.

(2.) THE back -drop of the case is that Ishwar Chand Gupta is a tenant in shop bearing Municipal No. 494/G, situate opposite Municipal Committee, G.T. Road, Palwal, as he was inducted as such by Siri Chand. Siri Chand, landlord, tried to raise construction in front of the said shop in the year 1991, which gave rise to the filing of suit for injunction by the complainant -tenant. In the year 1993, Siri Chand made some holes in the roof of the shop. In this situation, the complainant being a tenant filed a petition under Section 10 of the Haryana Urban (Control of Rent and Eviction) Act, 1973. The Local Commissioner was appointed by the Rent Controller in order to ascertain the condition of the premises. The Local Commissioner reported that the landlord had broken the roof of the shop in question.

(3.) ON the basis of the preliminary evidence brought on the record, the accused were summoned as there were sufficient grounds to proceed with the complaint.