AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 191 wordsRakesh Kumar Garg, J.
CM No. 15107-CII of 2013:
For the reasons mentioned in the application which is supported by an affidavit of the appellant, the delay of 24 days in filing the present appeal is condoned.
CR No. 4221 of 2013:
This is tenant''s revision petition, challenging the order of the appellate authority, whereby fair rent, as determined by the Rent Controller, has been enhanced and fixed at Rs. 955/- per month w.e.f. the date of filing of the rent petition u/s 4 of the Haryana Urban (Control of Rent & Eviction), Act, 1973.
A perusal of the impugned order of the appellate authority would show that fair rent has been determined by taking the agreed rate of rent between the parties as the basic rent on 22.10.1992 @ Rs. 500/- per month. It may further be noticed that fair rent has been determined by applying the price index. No fault can be found in the procedure adopted by the appellate authority in determining the fair rent at Rs. 955/- per month.
In view thereof, this Court is not inclined to interfere in the impugned order. Dismissed.