ANUP BANSAL Vs. HARJIT SINGH UPPAL

JUDGEMENT

(1.) This revision petition is directed against the order dated 10.6.2010 passed by the learned Appellate Authority, S.A.S. Nagar (Mohali), vide which the appeal filed by the Respondent-tenant against his order of eviction has been allowed, and the case remanded back to the learned Rent Controller for assessment of provisional rent afresh.

(2.) The facts which are not in dispute are, that the Petitioner-landlord, filed a petition for eviction of the Respondent-tenant on the ground of non-payment of rent.

(3.) The learned Rent Controller, in view of the law laid down by the Hon'ble Supreme Court in Rakesh Wadhawan v. Jagdamba Industrial Corporation, 2002 AIR(SC) 2004 assessed the provisional rent vide order dated 11.6.2009. The Respondent-tenant was given an opportunity to pay the provisional rent along with costs and interest as assessed by 18.7.2009.