HARSHARAN SINGH Vs. GULSHAN SEHGAL

JUDGEMENT

(1.) This is tenant's revision petition challenging the judgment dated 8.8.2012 of the Appellate Authority, Jalandhar whereby appeal filed on behalf of the respondent-landlady against the order dated 21.2.2011 of the Rent Controller, Jalandhar has been accepted and eviction of the petitioner has been ordered from the premises in dispute.

(2.) The respondent-landlady filed the ejectment petition against the petitioner on the ground that he is in arrears of rent w.e.f. 1.1.1996 at a monthly rent of Rs.1,000/-.

(3.) The petitioner-tenant filed written statement stating that the respondent was not the landlady and he had taken the shop in question on rent from one Ajay Kumar Sehgal on a monthly rent of Rs.400/- It was further stated that Vinay Sehgal brother of Ajay Kumar Sehgal was also a co-owner but the petitioner was regularly paying the rent to Ajay Kumar Sehgal and at times he was also issuing receipts. However, after the death of Vinay Sehgal, his widow Gulshan Sehgal (now respondent) also started claiming rent. It was further stated that the petitioner had tendered the rent from 1.12.1999 to 31.3.2000 @ Rs.400/- per month before the Rent Controller in a separate rent petition filed by Ajay Kumar Sehgal and prior thereto, he had paid upto date rent to said Sh.Ajay Kumar Sehgal and therefore, the petitioner was not in arrears of rent and thus, the ground of non-payment of rent was not available to the respondent-landlady for ejectment of the petitioner.