VIPIN KUMAR Vs. RAJ KUMAR

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 19.5.2010 of the Appellate Authority (II), Una in Rent Appeal No. 3/2009.

(2.) MATERIAL facts necessary for the adjudication of this petition are that the respondent -landlord (hereinafter referred to as the landlord for convenience sake) filed the eviction petition against the petitioner -tenant (hereinafter referred to as the tenant for convenience sake) on the following grounds: . That the respondent is in arrears of rent from June, 2002 till date @ Rs. 1065/ - per month. 2. That applicant is also entitled for 10% increase after every five years from the date of commencement of tenancy i.e. 1.8.1988, in following manner: - I. 1.8.1993 to 31.7.1988 @ 10% i.e. Rs. 88. Enhancement 88/ -=60x80=0048000. II. 1.8.1998 to 31.7.2003 @ 10% i.e. 968/ - Enhancement 168x60=10,080/ -. III. 1.8.2003 to 28.2.06 @ 10% Rs. 1065/ - Enhancement 265x31=Rs. 8215/ - with interest @ 9% P.A. on arrears of rent. 3. That the tenant/respondent has ceased to occupy the rented shop for a continuous period of twelve months without reasonable cause i.e. from 1st September, 2004. -

(3.) THE learned Appellate Authority dismissed the appeal on 19.5.2010. Hence, this appeal by the tenant.