RAGHBIR SINGH Vs. JASLEEN KAUR

JUDGEMENT

(1.) The tenant is before this court impugning the order dated 12.8.2013 passed by the learned court below whereby the warrants of possession of the premises in dispute has been directed to be issued.

(2.) Learned counsel for the petitioner submitted that in the eviction petition filed by the respondent, the eviction of the petitioner was directed on the ground of non payment of rent. The demised premises consisting of two shops measuring 9'-4" x 18'-6" each out of the property No. B-XX- 1804/1 is situated at Maharaj Nagar, Opposite PAU Gate No. 3, Ludhiana. The respondent-landlord had claimed the rent of the premises in dispute @ Rs. 650/- per month of one shop and Rs. 550/- per month of the second shop.

(3.) However, as per the petitioner the rate of rent was Rs. 350/- per month and Rs. 450/- per month, respectively. The learned court below assessed the rent for both shops @ Rs. 1,200/- per month from 29.10.1991 to 28.10.2006. The learned court below vide order dated 9.4.2013 directed the petitioner to pay the arrears of rent with effect from 29.10.1991 within a period of two months, and if the petitioner makes the payment of arrears of rent within the stipulated period, he is not liable to be evicted from the premises on the ground of non payment of rent, otherwise the eviction of the petitioner was directed on the ground of personal necessity of the respondent-landlady as well.