KAMALJIT SINGH Vs. SUDESH ANAND

JUDGEMENT

(1.) By way of the present revision petition, the petitioner-tenant (here-in-after to be referred as'the tenant') has laid challenge to the order dtd. 18/4/2018 as passed by learned Rent Controller, Kapurthala, for provisionally assessing the arrears of rent in respect of the demised shop and also the order dtd. 4/10/2019 passed by him (Rent controller) qua his (tenant's) ejectment from the said shop and he has also assailed the order dtd. 23/9/2021 handed down by the Appellate Authority regarding the dismissal of the appeal, preferred by him against the said ejectment order.

(2.) Bereft of unnecessary details, the facts leading to the filing of the instant revision petition, are that the respondents-landlords (here-in-after to be referred as'the landlords') filed Rent Petition against the tenant for seeking his eviction from the demised shop, inter-alia, on the ground of non-payment of the arrears of rent by him (tenant). Vide the impugned order dtd. 18/4/2018, the Rent Controller provisionally assessed the arrears of rent as Rs.1,62,308.00 but the tenant preferred a revision-petition bearing CR No.3127 of 2018 in this Court and vide the order Annexure P-8 passed therein on 15/5/2018, the recovery beyond 50% of the said arrears of rent had been stayed. As mentioned in Para No.8 in the impugned order dtd. 23/9/2021, the tenant tendered the remaining 50% of the above-said amount before the Rent Controller on 19/5/2018. However, vide the order dtd. 17/5/2019 (Annexure P-9), the afore-referred revision petition was dismissed by this Court. Then, the Rent Controller directed the tenant to deposit the balance 50% amount of the above-said arrears of rent but however, he failed to do so. Resultantly, the Rent Controller passed the impugned order dtd. 4/10/2009 for his ejectment from the demised shop and the appeal, as preferred by the tenant against this ejectment order, has also been dismissed by the Appellate Authority vide the impugned order dtd. 23/9/2021.

(3.) I have heard learned counsel for the petitioner-tenant in the present revision petition, at the preliminary stage and have also perused the file carefully.