ROSHNI DEVI Vs. DHRUV CHAND KATOCH (DEAD)

JUDGEMENT

(1.) Landlady Smt. Roshni Devi (hereinafter referred as the landlady) has preferred the present petition, filed under Sec. 24(5) of the H.P. Urban Rent Control Act, 1987 (hereinafter referred to as the Act).

(2.) Concurrently, the Rent Controller as also the Appellate Authority have upheld tenant's plea of the landlady not accepting the rent and permitting him to deposit the same in Court.

(3.) According to the tenant Dhruv Chand Katoch (dead - now represented by LRs - hereinafter referred to as the tenant), tenancy in question was created by original owners Ishwar DassMajalsi Ram. Subsequently, the premises were sold by them to the landlady, who has refused to accept the rent and wants the premises to be vacated. Rent at the rate of Rs.40.00 per month w.e.f. 1.4.1986 till 31.10.1995, previous month prior to the filing of the petition, under the provisions of Sec. 21 of the Act, so instituted on 11.1995, stands unaccepted by the landlady.