VIJAY KUMAR SURI Vs. SURINDER PAL SINGH

JUDGEMENT

(1.) The present petition has been filed by the Petitioner/Tenant (hereinafter, "Tenant") challenging the order dated 21st April, 2018 by which the ld. Trial Court has directed payment of the admitted rent w.e.f. 1st April, 2013 @ Rs. 2,200/- per month. The said order reads as under: -

(2.) The Tenant approached the ld. ADJ by way of appeal, challenging the said order. Vide order dated 4th June, 2018, the ld. ADJ stayed the order dated 21st April, 2018, subject to deposit of 50% of the total arrears of rent. The said order reads as under: -

(3.) Ld. counsel for the Tenant submits that the said order has been complied with by the Tenant. However, on 1st August, 2019, the ld. ADJ rejected the Tenant's appeal on the ground that the same is not maintainable under Order XLIII Rule 1 CPC. Hence, the Tenant challenges the order dated 21st April, 2018 before this Court.