RATTAN PAL AGGARWAL Vs. PAWAN KUMAR GUPTA

JUDGEMENT

(1.) Petitioner(tenant) is in revision under Section 15(5) of the East Punjab Urban Rent Restriction Act, 1949 (hereinafter referred to as the Act) against the order dated 18.09.2012 passed by the learned Rent Controller, Chandigarh whereby it has assessed the provisional rent at the rate of Rs.4800/- per month from March 2009 till September 2012.

(2.) In brief, facts of the case are that the respondent(landlord) had filed a petition whereby it was alleged by him that there was an oral agreement among the parties and the rate of rent was fixed at the rate of Rs.4000/- per month as on 1.9.1999 which was subsequently increased from time to time to Rs.9425/- per month. It was alleged that petitioner (tenant) has paid rent only upto February 2009.

(3.) Against the same, the tenant had replied by stating that earlier the rent was Rs.3200/- per month since 5.9.1999 and was increased from time to time and finally the rent at present is Rs.4800/- per month which was also paid till December 2011.