BIJAINDER SINGH Vs. JASPAL SINGH

JUDGEMENT

(1.) The petitioner and the respondent before this Court are the landlord and tenant, respectively. They are being referred to accordingly hereinafter.

(2.) The tenanted premises, as per para 8 of the petition preferred by the landlord under Section 14 of the H.R Urban Rent Control Act, 1987 (for short: the Act) comprise of: (a) two shops, each of the size of 16 x 20 on the ground floor; (b) two residential rooms, a store, kitchen, bath and toilet on the first floor.

(3.) The above tenanted premises are located in House No. 47, Municipal Ward No 1, Bhooppur within the local limits of Paonta Sahib Municipal Area. According to the landlord the tenanted premises were let out to the tenant on a monthly rental of Rs. 400.