YOGINDER MOHAN Vs. KRISHAN LAL

JUDGEMENT

(1.) Persistent divergent views expressed by different benches of this Court have resulted in reference of this revision to a Division Bench.

(2.) In order to avoid necessary repetition of facts and the question of law involved in the present case, we considered it appropriate to refer the order of reference dated 28th November, 1997 reported in 1998, Haryana Rent Report (1) 63. The same reads as under:-

(3.) In order to answer the question raised in the reference, we must notice the relevant provisions of law governing the subject. Section 4 and 5 of the Haryana Urban (Control of Rent and Eviction)Act, 1973 (hereinafter referred to as the Act) reads as under:-