NAND KISHORE Vs. SMT. KANTA DEVI

JUDGEMENT

(1.) THIS is tenant's revision petition challenging the order of the Appellate Authority dated 18.7.2013, whereby appeal filed by the respondent -landlady against dismissal of her eviction petition vide order dated 9.11.2010 by the Rent Controller, Kurukshetra has been accepted and the petitioner -tenant has been ordered to be ejected on the ground of non -payment of rent. Suffice is to say that the respondent -landlady sought eviction of the petitioner -tenant on the ground that he was in arrears of rent w.e.f. 1.3.2003 to 28.2.2006 @ Rs. 720/ - per month besides house tax and interest.

(2.) IN the written statement filed on behalf of the petitioner -tenant, it was pleaded that he has already made the up -to -date payments.

(3.) AFTER recording the aforesaid findings, the Rent Controller vide order dated 9.11.2010 disposed of the eviction petition in the following terms: -