SATWANT KAUR Vs. NARINDER SINGH

JUDGEMENT

(1.) Landlady - revisionist has invoked revisional jurisdiction of this Court under Section 15(5) of the East Punjab Urban Rent Restrictions Act, 1949 (hereinafter referred to as the Act), challenging the judgment dated 10.06.2006 passed by the learned Rent Controller, Amritsar, as well as judgment/order dated 10.03.2008 passed by the learned Appellate Authority, Amritsar, thereby dismissing the eviction petition filed by the landlady - revisionist.

(2.) Landlady - revisionist has filed eviction petition under Section 13 of the Act on the ground that tenant is in arrears of rent from 01.08.1998 to 31.07.1999 at the rate of Rs.660/- per month amounting to Rs.7920, from 01.08.1999 to 31.07.2000 at the rate of Rs.690/-, amounting to Rs.8280/-from 01.08.2000 to 31.07.2001 at the rate of Rs.720/-, amounting to Rs.8640/-, from 1.8.2001 to 31.07.2002 at the rate of Rs.750/- amounting to Rs.9000/-, from 1.8.2002 to 31.7.2003 at the rate of Rs.780/- amounting to Rs.9360/-, and from 1.8.2003 to 31.07.2004 at the rate of Rs.810/- amounting to Rs.9720/- in all Rs.52,920/- and also failed to pay house tax at the rate of 15% per annum.

(3.) According to the landlady, initially rate of rent was Rs.400/- per month, however, thereafter, a rent deed dated 01.08.1996 was executed between the parties and it was agreed that rent would be enhanced at the rate of Rs.600/- per month and thereafter, rent shall be enhanced by 5% every year. Tenant - respondent refuted the claim of the petitioner and on the first date of hearing deposited the entire arrears of rent at the rate of Rs.400/- per month.