JINENDER KUMAR Vs. INDER PREET SINGH

JUDGEMENT

(1.) THE petitioner is aggrieved by an order of learned ARC dated 22nd August, 2008 whereby the learned ARC entertained an application under section 27 of Delhi Rent control Act filed by the tenant depositing the current monthly rent and also future rent on the ground that landlord was not accepting the same.

(2.) THE contention of the petitioner is that the tenant cannot deposit more than one month's rent under Section 27 of Delhi Rent Control Act. He relied upon Budh Prakash Sethi vs. Sumitra Devi and Ors. 20 (1981) DLT 116.

(3.) THIS contention of the petitioner that only one month's rent can be deposited under Delhi Rent Control Act and future rent cannot be deposited is not supported by the judgment quoted by him. In this judgment it was contended by counsel for the appellant therein that deposits made by the tenant were invalid since they did not comply with the provisions of Section 26 , 27, 28 of delhi Rent Control Act. This Court observed as under :-