THAKUR SEN NEGI Vs. SUKH LAL SHARMA

JUDGEMENT

(1.) IN this Revision Petition, filed under Section 24 of the H.P. Urban Rent Control Act, 1987, petitioner Shri Thakur Sen Negi, hereinafter referred to as the tenant, has assailed the order dated 21.5.2008 passed by the Rent Controller in Rent Petition No. 22/2 of 2007/08, titled as Sukh Lal Sharma versus Thakur Sen Negi, as affirmed by the Appellate Authority, in terms of its order dated 29.11.2012, passed in Rent Appeal No. 8FTC/14 of 2008, titled as Thakur Sen Negi versus Sukh Lal Sharma. Tenant has been held liable to pay rent to the respondent Shri Sukh Lal Sharma, hereinafter referred to as the landlord, with effect from 1.10.1999 at the rate of Rs. 625/ - per month. Operative portion of the order passed by the Rent Controller reads as under:

(2.) HAVING heard learned counsel for the parties and perused the record, I am of the considered view that there is no error apparent on the face of record or illegality or impropriety in the orders in question.

(3.) TENANT opposed the petition on the ground that estate of Smt. Parwati devolved upon her adopted son Shri Sukh Dev Sharma, who received the rent from him.