RANI Vs. KULDEEP SINGH

JUDGEMENT

(1.) Petitioner/tenant/judgment debtor is challenging the order dtd. 18/4/2022 (Annexure P-3) passed by learned Civil Judge (Junior Division), Bathinda in Execution No.133 of 2019, whereby her objections were dismissed.

(2.) Learned counsel for the petitioner submits that the Executing Court, while passing the impugned order, failed to appreciate that the petitioner had already paid Rs.5.00 lacs in cash to the respondent and still further, had also undertaken to pay the agreed rent regularly and continuously in the future.

(3.) Learned counsel submits that the petitioner was unable to deposit the amount of rent assessed by the Rent Controller due to losses incurred by her in her business on account of the outbreak of COVID- 19 pandemic. Hence, the lapse on her part to deposit the provisional rent was not intentional but due to reasons genuine and beyond her control. I have heard the learned counsel and perused the relevant material on record.