KARAM CHAND Vs. DATTA RAM

JUDGEMENT

(1.) This order will dispose of the abovenoted two revision petitions arising out of the order dated 3.4.1998 of the learned Appellate Authority, Una affirming the order dated 20.10.1994 of the learned Rent Controller (2), Una.

(2.) Civil Revision No. 104 of 1998 has been filed by the tenant assailing the findings of the two courts below whereby he has been ordered to be evicted from the tenanted premises under Section 14(3)(c) of the H.P. Urban Rent Control Act, 1987 (for short the Act).

(3.) Civil Revision No. 190 of 1998 has been preferred by the landlord against the findings of the two courts below holding that the rent payable for the tenanted premises is at the rate of Rs. 500 per annum and not at the rate of Rs. 500 per month.