CHANDERWATI Vs. ASHWANI KUMAR

JUDGEMENT

(1.) This is a rent revision and has been directed against the judgment dated 13.11.1982 passed by Appellate Authority, Rohtak, who dismissed the appeal of Chanderwati widow of Chander Singh and Punam daughter of Chander Singh holding that the same was not maintainable. The appeal was directed against the judgment dated 1.9.1982 passed by Rent Controller, Jhajjar, who allowed the petition under Section 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred tots 'the Act') filed by Ashwani Kumar.

(2.) The brief facts of the case can be noticed in the following manner:-

(3.) The landlord filed a re-joinder to the written statement in which he reiterated the allegations made in the petition by denying those of the written statement and from the pleadings of the parties, the learned Rent Controller framed the following issues:-