KISHAN CHAND Vs. HARI SINGH

JUDGEMENT

(1.) The present revision petition has been filed by Kishan Chand, hereinafter described as "the petitioner" directed against the order of the learned Rent Controller. Rohtak, dated 30.5.1989 and of the learned Appellate Authority, Rohtak, dated 10.1.1990. The learned Rent Controller has passed an order of eviction against the petitioner which was upheld by the learned Appellate Authority.

(2.) The sole ground which has been assailed in the present revision petition is nonpayment of rent.

(3.) The relevant facts are that on 2.12.1998 the respondent landlords filed a petition under Section 13 of the Haryana Urban (Control of Rent and Eviction)Act, 1973(for short the Act"). It was filed with respect to the suit property detailed in the petition. The rent was stated to be Rs. 60/- per month. The first date of hearing was 9.2.1989. The petitioner had appeared in person and the matter was adjourned to 21.2.1989 for assessment and for summoning of one Harish who is stated to be the sub-tenant. On 21.2.1989 the petitioner did not appear and was proceeded ex parte. The Rent Controller assessed the rent, costs and interests, but as the petitioner was absent, no amount was tendered.