SAT PAL KAPOOR Vs. MANI RAM

JUDGEMENT

(1.) THESE two revision petitions are directed against the judgment of the learned District Judge, Jammu, dated 31st March 1970 whereby he has disposed of the two appeals against the order of the Rent Controller, Jammu, dated 30th April, 1969.

(2.) THE brief facts are that the petitioner Sat Pall tenant took on rent a shop on Link Road, Jammu, from Mani Ram Landlord respondent from 5 -12 -1964 fixing Rs. 100/ - as the rent of the shop per month. On 17 -5 -1968 the tenant applied to the Rent Controller for fixation of the fair rent of the shop. Both the parties led evidence and ultimately the Rent Controller by his order dated 30th April, 1969 fixed the fair rent of the shop at Rs. 20/ - per month instead of Rs. 100/ - as contracted by the parties. Both sides preferred appeals against the order of the Rent Controller and the learned District Judge raised the amount of rent per month from Rs. 20/ - fixed by the Rent Controller to Rs. 53/ -. The appeal of Sat Pall tenant was dismissed by the District Judge. Both the land -lord and the tenant have come up in revision to this court against the order of the District Judge, Jammu dated 31 -3 -1970.

(3.) I have heard the learned counsel for the parties at length.