KAMLA DEVI Vs. SUNITA DEVI

JUDGEMENT

(1.) HAVING heard learned counsel for the parties as also perused the record, I am of the considered view that petitioner has made out a case for interference to a limited extent.

(2.) PETITIONER -landlady filed a petition for ejectment of the respondents -tenants under the provisions of Section 14 of the H.P. Urban Rent Control Act, 1987. One of the grounds taken for ejectment is non payment of rent. According to the petitioner, respondents herein are occupying the premises in question as tenants on a monthly rental of Rs. 1500/ -. Respondents seriously contested the petition and more specifically disputed the amount of rent and any default thereof. According to the respondents, rent is Rs. 150/ - per month which the petitioner on payment refused to accept.

(3.) AGGRIEVED thereof, petitioner preferred statutory appeal which stands allowed on a limited point by learned Appellate Authority (A.D.J.), Fast Track Court, Hamirpur, H.P., vide judgment dated 24.9.2012, passed in Rent Appeal No. 2 of 2011, titled as Kamla Devi vs. Sunita Devi & others, holding the rent of the tenanted premises to be Rs. 150/ - per month. Vide impugned order respondents/tenants stand directed to pay arrears of rent alongwith interest.