RAGHBEER Vs. SHIV KUMAR

JUDGEMENT

(1.) The counsel for the appellants assails the findings recorded in paragraph 14 of the impugned order and submits that as soon as the rent legally recoverable is deposited in. compliance with the order made under section 15(1) of the Act 59 of 1958, sub-section (6) of Section 15 comes into operation so as to cause a dismissal of the application for eviction filed under section 14(l)(a) of the Act. Sub-sections 15(1) and (6) bs noticed:-

(2.) The provision regulates the disposal of an application under section 14(l)(a). It does not relieve the tenant from his liability of continuing to deposit rent in accordance with an order made under section 15(1) of the Act till such date when an order is actually passed by the Controller under section 15(6) dismissing the application filed undsr section 14(l)(a) of ths Act.

(3.) No other ground is urged. The appeal is dismissed in I/mine.