ARUN KUMAR OHRI Vs. RAJENDRA W. KHANNA

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) This Appeal is directed against Judgment and Order dtd. 19/12/2009 passed by the learned Single Judge (Coram: A. S. Oka, J, as His Lordship then was) of this Court making notice No. 1099 of 2009 absolute and allowing the execution of the order dtd. 27/12/2004 of the Competent Authority passed under Chapter VII of the Maharashtra Rent Control Act, 1999 (Rent Act) inter alia awarding damages against the Appellant herein.

(3.) In effect, the Appellant, who is, in a sense, a judgment debtor has, from 2004 onwards, has substantially succeeded in frustrating the execution of the order dtd. 27/12/2004 which, entirely consistent with the provisions of Sec. 24(2) of the Rent Act has directed the Appellant-Licensee to pay damages at double the rate of license the fee or charge of premises fixed under the agreement of license.