KANWALJIT SINGH Vs. AVTAR SINGH

JUDGEMENT

(1.) Tenant-Kanwaljit Singh has filed this revision petition under Section 15 (5) of the East Punjab Urban Rent Restriction Act, 1949 (in short 'the Act') assailing order dated 16.3.2011 passed by learned Rent Controller, Chandigarh.

(2.) Avtar Singh, respondent herein-landlord has filed ejectment petition under Section 13 of the Act against the tenant-petitioner seeking his eviction from the demised property located in Chandigarh. Learned Rent Controller vide impugned order assessed the arrears of rent at the rate of Rs. 13,310/- and assessed cost also. The said order is under challenge in this revision petition at the hands of tenant-petitioner.

(3.) I have heard learned counsel for the parties and perused the case file.