TILAK RAJ SABHARWAL Vs. PIAR KAUR

JUDGEMENT

(1.) Petitioner is aggrieved by the order dated 1/8/1996, passed by the learned Additional Rent controller under Section 15(1) of the Delhi Rent Control Act (hereinafter referred to as the 'Act') in Eviction Petition No.199/95, directing the petitioner to deposit arrears of rent at the rate of Rs.825.00 per month with effect from 1,3,1993 upto March 1995 and at the rate of Rs.907.50 per month with effect from April 1995. There is a further direction to continue to deposit the rent at the rate of Rs.907.50 per month by the 15th of following month. The appeal preferred by the petitioner against the order dated 1/8/1996 was dismissed by the learned Rent Control Tribunal vide order dated 9/1/1997.

(2.) By the present petition, filed under Article 227 of the Constitution of India, petitioner challenges the above orders dated 1/8/1996 passed by the learned Additional Rent Controller and Order dated 9/1/1997, passed by the learned Rent Control Tribunal, dismissing the appeal preferred by the petitioner against the order of the learned Additional Rent Controller.

(3.) Notice of the petition was issued on 31/3/1997 and a direction was given for deposit of rent, without prejudice to the rights of the parties. Learned counsel for the petitioner submits that the order is being complied with.