SANJAY SHARMA Vs. PARVEEN KUMAR

JUDGEMENT

(1.) This revision petition has been filed under Sec. 15 of the East Punjab Urban Rent Restriction Act, 1949, against the order of Rent Controller dtd. 20/7/2022, and the order of the Appellate Authority dtd. 3/9/2022.

(2.) The respondent-landlord filed ejectment petition against the petitioner-tenant with respect to demised shop No.1, Ground Floor, Main chowk, Basti Jodhewal, Ludhiana, inter alia on the ground of non-payment of rent and nuisance being caused in front of the shop by him. The ejectment petition was conditionally allowed with costs by the Rent Controller by directing the petitioner-tenant to pay arrears of rent along with interest amounting to Rs.6,95,378.00 (at the rate of Rs.12,000.00 per month), failing which he was held liable to be evicted on the ground of non-payment of arrears of rent.

(3.) The Rent Controller framed the following issues based on pleadings of the parties: