SANSAR CHAND Vs. NANAK CHAND

JUDGEMENT

(1.) This revision petition has been filed by Sansar Chand landlord against the judgment of the Appellant Authority dated 18th December, 1975.

(2.) Briefly, the case of the petitioner is that he is the owner of quarters No. 20 and 21 in Basson Building, Chowk Putligher, Amritsar, which were given on rent at the Rate of Rs. 12/- p.m. by him to the respondent. He pleaded that the respondent be ejected.

(3.) The respondent contested the petition and denied the allegations of the petitioner. It is pleaded by him that he tendered an amount of Rs. 96/- on account of rent from 1st June, 1971, to 31st January, 1972 and also paid Rs. 42/- as interest and Rs. 25/- as costs, on 9th February, 1972, in the court of Mr. J.L. Chopra, Rent Controller, Amritsar in an application for ejectment against him. Later, he tendered an amount of Rs. 84/- in the Court of the Rent Controller on 22nd September, 1972 as rent from Ist February 1972. He sent a money Order of Rs. 48/- as rent from 1st September, 1972, to 3rd December, 1972/-. He also pleaded that in the earlier application for eviction an order of ejectment had been passed against him on 25th April, 1973, by the Rent Controller. After passing of the order of ejectment, relationship of landlord and tenant ceased to exist between them and therefore, the application was not maintainable under the East Punjab Urban Rent Restriction Act. Some other pleas were also taken but they are not relevant for the decision of the present revision petition.