RANJEET KUMAR ALIAS RANJEET SINGH Vs. ARYA SAMAJ

JUDGEMENT

(1.) This order shall dispose of two revision petitions i.e. CR No.6773 and 7831 of 2009 having arisen out of similar questions of law and facts. However, for convenience sake the facts are being taken from CR No.6773 of 2009.

(2.) This is tenant's revision petition challenging the impugned order dated 8.9.2008 of the Rent Controller, Faridkot ordering eviction of the petitioner and further the impugned judgment dated 5.9.2009 whereby the Appellate Authority dismissed the appeal of the petitioner against the aforesaid order of eviction.

(3.) Briefly the facts of the case are that the respondent filed an ejectment application against the petitioner from the demised premises making the averments that he was landlord and the petitioner was a tenant of shop No.11 @ Rs. 600/- per month which was later on increased to Rs. 700/- per month. The petitioner paid rent upto May, 1997 and failed to make payment thereafter. It was further averred that the petitioner had also taken shop No.10 from the respondent on a monthly rent of Rs. 350/- and thus, total rent of both the shops was Rs. 1050/- per month. The petitioner failed to pay rent of both the shops after May, 1997 and thus, was liable to be ejected from the premises in dispute.