MADAN LAL SHARMA Vs. JAGMOHAN SINGH KHERA

JUDGEMENT

(1.) Both these revision petitions are proposed to be disposed of through a common judgment as these arise from the judgment passed by the appellate authority, Shimla, dated March 8, 1995. Civil Revision No. 81 of 1995 has been filed by the tenant, whereas Civil Revision No. 152 of 1995 has been filed by the landlord. The parties, hereinafter in this judgment, shall be referred to as 'landlord' and 'tenant'.

(2.) A petition under Section 4 of the Himachal Pradesh Urban Rent Control Act, 1987, hereinafter referred to as the Act, was filed by the landlord against the tenant for determination of fair rent in respect to the premises in question. The Rent Controller, on appreciation of the material placed on record by the parties, proceeded to dismiss the petition. The appeal filed by him stands partly allowed fixing the fair rent of Rs. 100/per month with effect from 1971 and further statutory increase.

(3.) The landlord not being satisfied with the amount fixed by the appellate authority has filed Civil Revision No. 152 of 1995 and the tenant being aggrieved with the fixation of this rent has filed separate revision bearing No. C.R. 81 of 1995.