MAHABIR PARSHAD GARG Vs. MAHABIR PARSHAD

JUDGEMENT

(1.) This judgment shall dispose of two revision petitions i.e. CR No.5033 of 2012 and 5034 of 2012 which have arisen out of the same eviction petition filed on behalf of the respondent-landlords against the petitioner for his eviction from the demised premises.

(2.) The brief facts giving rise to the present revision petitions are that the landlord-respondents filed an ejectment petition before the Rent Controller, Chandigarh with a prayer for ejectment of the petitioner from the front half portion of SCO No. 158, Grain Market, Sector 26, Chandigarh, on the ground of non-payment of arrears of rent w.e.f 1.2.1998 @ 1900/- per month.

(3.) Upon notice, the petitioner-tenant appeared and filed written statement raising various preliminary objections and disputed his liability to pay rent w.e.f 1.2.1998 alleging to have paid the rent upto March, 2008.