OM PARKASH Vs. SARLA KUMARI

JUDGEMENT

(1.) MR . Justice P.D. Desai, then Chief Justice of this Court, referred the following question of law to a larger Bench by his order dated July 6, 1988 :

(2.) THE expression 'amount due' stood already interpreted by V.P. Gupta, J. in Kali Dass v. Swarn Singh, ILR (Himachal Series) (1980) 19. In Para 28 (Page 200) of this judgment it has been held that :-

(3.) THE expression 'amount due' figures in the third proviso to Section 14(2)(i) of the H.P. Urban Rent Control Act, 1987 (Act No. 25 of 1987). Section 14(2) reads as under :