SURIDER KAUR Vs. JOGINDER SINGH

JUDGEMENT

(1.) Present petition is filed challenging order dated 28.5.2010 passed by learned Rent Controller, Ludhiana thereby assessing the provisional rent.

(2.) Learned counsel for the petitioner states that relationship of landlord-tenant is denied between parties. Learned counsel for the petitioner further states that since relationship of landlord-tenant is denied by the petitioner, hence, there is no question of assessment of rent and to deposit the rent.

(3.) If OP tenant denies the relationship of landlord-tenant between the parties and does not tender/deposit the rent, he does so at his own risk.