RAJENDRA BEHL Vs. COMMISSIONER

JUDGEMENT

(1.) THIS case arises out of an order of fair rent determined by the Rent Controller.

(2.) THE petitioner is the tenant of the premises. The manner in which he is acting and handling the matter, as discussed hereunder, will reveal that the petitioner -tenant neither intends to enhance rent, nor intends immediate disposal of litigation but to prolong it. The building in question is in the prime locality of Ranchi in its main road bearing Municipal Holding No. 1605, Ward No. 2/B, Old Commissioner's Compound, Ranchi.

(3.) IT appears that the tenant having defaulted to pay rent for the period from 15th April, 1983 to 14th July, 1983, the landlord filed a Title (Eviction) Suit No. 182, wherein learned Special Sub -Judge, Ranchi vide its judgment dated 9th July, 1985 passed order against defendant -tenant (petitioner herein). The tenant -petitioner thereafter preferred appeal No. 71 of 1985(R), wherein this Court by its judgment dated 26th April, 1989 while allowed the appeal, set aside the judgment and decree of the Court below for eviction. The cross -examination of landlord was allowed in part and decreed, so far as the prayer for arrears of rent is concerned.