CAPT. AMRIT PAL SINGH Vs. PARVEEN GURAYA

JUDGEMENT

(1.) The challenge in the present revision petition is to the order dtd. 15/11/2021 passed by the Rent Controller assessing the provisional rent @ Rs.47,000.00 per month from 1/10/2017 till 30/11/2021 along with interest and costs totalling Rs.26,51,625.00 and to the order dtd. 21/12/2021 passed by the Appellate Authority whereby the appeal preferred by the tenant-petitioner against order dtd. 15/11/2021 has been dismissed.

(2.) The facts in brief, as available on the file and from the zimni orders available on the website of the District Court, Chandigarh, are that the landlady-respondent had filed an ejectment application seeking eviction of the tenant-petitioner from the premises in dispute on the ground of nonpayment of rent. Vide impugned order dtd. 15/11/2021 the Rent Controller provisionally assessed the arrears of rent from 1/10/2017 till date (30/11/2021) @ Rs.47,000.00 per month totaling Rs.23,50,000.00, interest was assessed at Rs.2,99,625.00 and costs were assessed at Rs.2,000.00. The matter was adjourned to 23/12/2021 for payment of the provisional rent. The tenant-petitioner filed an appeal (RA-37-2021) against the order dtd. 15/11/2021 passed by the Rent Controller. However, vide impugned order dtd. 21/12/2021 the said appeal was dismissed.

(3.) On 23/12/2021 the Rent Controller passed an ejectment order (Annexure P-7) against the tenant-petitioner for having failed to make payment of the provisionally assessed arrears of rent.