KRISHAN KUMAR VERMA Vs. AMARJIT SINGH

JUDGEMENT

(1.) THIS is a petition under Section 12 of the Contempt of Courts Act (hereinafter referred to as the Act) for initiating contempt proceedings against the respondents for wilful disobedience and violation of the order dated April 09, 1999 passed by Shri Naval Kumar, Rent Controller, Chandigarh and the order dated 19th May, 1999 passed by this Court.

(2.) THE factual matrix of the case is that Shri Pawan Kumar, father of the petitioner was owner of House No. 7, Sector 21-A, Chandigarh. Amarjit Singh was inducted as a tenant on 1.2.1974 in one room on the ground floor towards the right side of House No. 7, Sector 21-A, Chandigarh (hereinafter referred to as the demised premises) by the previous owner. It was let out for residential purposes vide rent note dated January 31, 1974. Shri Pawan Kumar and Smt. Kanta Devi, the present petitioners purchased this property from Ms. Ahluwalia wife of Shri M.K. Ahluwalia, her husband and General Attorney vide registered sale deed dated August 19, 1980.

(3.) THE respondent did not abide by the undertaking given by him as he did not vacate the demises premises. This petition has, therefore, been filed for initiating contempt proceedings against him for disobeying the order passed by the Rent Controller on 9.4.1994 (Annexure P-3) and the order of this Court dated 9.5.1999 (Annexure P-5).