SURINDER GUPTA Vs. SHRI MOTI LAL

JUDGEMENT

(1.) Landlord is assailing order dated 2.11.2010 passed by the Rent Controller, Chandigarh, thereby directing the tenant to deposit the rent from 1.4.2009 @ Rs. 11,500/- per month along with interest.

(2.) The grievance of the Petitioner/landlord is that of course initially rent was Rs. 8,000/-per month in addition to electricity charges and other taxes like house tax and service tax, however, rent was increased from time to time and from the month of March, rent was settled @ Rs. 22,000/-per month, hence learned Rent Controller was not within its jurisdiction to direct the tenant to deposit the rent @ Rs. 11,500/-and learned Rent Controller ought to have directed the tenant to pay the rent @ Rs. 22,000/- per month.

(3.) In the eviction petition, landlord has pleaded in paragraph No. 2 as under :