ANITA DHILLON Vs. UJALDEEP SINGH SAMUNDARI

JUDGEMENT

(1.) Application is allowed subject to all just exceptions.

(2.) As per the case of the respondent-landlord, the demised premises were rented out to the petitioner on 5.3.2011 vide rent agreement whereby monthly rent of the demised premises was fixed at Rs. 11,000/- p.m. It is the case of the respondent-landlord that the petitioner was in arrears of rent @ Rs. 11,000/- per month w.e.f. 2.11.2011 and thus, she was liable to be evicted.

(3.) The Rent Controller, Chandigarh vide impugned order assessed the provisional rent @ Rs. 11,000/- per month w.e.f. 2.11.2011 upto 31.8.2013.