SATPAL JINDAL Vs. SUNIL GUPTA

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) The present revision petition has been filed against the order dtd. 1/10/2021 passed by the Rent Controller assessing the provisional rent of the tenanted premises at Rs.1,20,000.00 per month and against the order dtd. 24/11/2021 passed by the Appellate Authority upholding the said provisional rent assessed by the Rent Controller.

(3.) The brief facts relevant to the present lis are that the respondent-landlord, who is a co-owner of the tenanted premises, filed a petition for ejectment of the petitioner-tenant on the ground of arrears of rent. It is pleaded by the respondent-landlord that earlier the petitioner- tenant had been paying rent @ Rs.1,20,000.00 per month, however he stopped making the payment of rent from 1/4/2020 to 30/6/2020. Thereafter, the petitioner-tenant again defaulted in making the payment of rent from 1/12/2020 till the filing of the ejectment petition. The petitioner-tenant took a stand that the rent had been reduced by the respondent-landlord to Rs.60,000.00 per month due to the situation created by the Covid-19 Pandemic and that he was ready to pay the rent @ Rs.60,000.00 per month. Vide order dtd. 1/10/2021 the Rent Controller, after hearing the counsel for both the parties and after perusing the documents on the record, assessed the provisional rent of the tenanted premises at Rs.1,20,000.00 per month.