SANDEEP SHAHI Vs. ASHA RANI

JUDGEMENT

(1.) Tenant has invoked jurisdiction of this Court under Section 15 (5) of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the 1949 Act), assailing the order dated 7.2.2009 passed by the Appellate Authority, Chandigarh, thereby allowing the appeal filed by the landlord and directing eviction of the tenant - revisionist and further directing the tenant to hand over vacant possession of the premises in dispute to the landlord within two months from today.

(2.) Brief facts of the present case, inter-alia, are that the respondent - landlord herein filed an ejectment petition under Section 13 of the 1949 Act for the ejectment of the revisionist - tenant on the averments that the applicant is the owner/landlord of Industrial Shed No.136-140/82, Industrial Area, Phase-I, Chandigarh; the revisionist took a part of the premises measuring 1000 sq. ft. on rent on 1.11.1993 @ Rs.10,000/- per month excluding water and electricity charges and the rent was to be increased every year @ 10 percent. The rent as agreed was as under: -

(3.) The rent was payable on or before 7th of each month. The tenant was to pay rent amounting to Rs.7,80,915/- upto 31.1.1999 and he paid only Rs.3,83,000/- and he is in arrears of rent amounting Rs.3,97,915/-.