MEHAR CHAND Vs. RAMA SHARMA

JUDGEMENT

(1.) Tenant has invoked the revisional jurisdiction under Section 15(5) of the Punjab Rent Restriction Act, 1949 (hereinafter referred to as the Act), challenging the judgment dated 18.01.1999 passed by the learned Rent Controller, Chandigarh, as well as, judgment dated 17.03.2005 passed by the learned Appellate Authority, Chandigarh, whereby directing the eviction of the tenant - revisionists herein.

(2.) The brief facts of the present case are that landlord has filed eviction petition against the tenant - revisionist herein, inter-alia, with the contention that revisionist is tenant at rate of Rs. 850/- per month and has not paid the rent w.e.f. September, 1994, hence, tenant is liable to be evicted.

(3.) Tenant has filed written statement and has stated that rate of rent is not Rs. 850/-, and correct rate of rent is Rs. 400/- and he has been paying rent to Mrs. Usha Prashar, Special Attorney of the landlord, right from the beginning and has paid rent upto October, 1997 at the rate of Rs. 400/- per month.