RAHUL JAIN Vs. PRAHLAD SINGH

JUDGEMENT

(1.) C.M. No. 17291 -CII of 2013.

(2.) FOR the reasons mentioned in the application, which is supported by an affidavit of the petitioner, delay of 2 days in filing the Civil Revision is condoned.

(3.) UPON notice, petitioner -tenant appeared and filed written statement raising various preliminary objections. It was admitted that rate of rent was Rs. 1200 per month which was later -on increased to Rs. 1260 per month. However, it was submitted that the respondent landlord has already received the rent from the petitioner on 04.04.2008 and had further received advance rent for eight months at the rate of Rs. 1260 per month along with electricity charges for the period with effect from April 2008 to November 2008. Thus, an advance rent of Rs. 10,080 was paid and a receipt duly executed along with revenue stamp was also issued to him. It was further submitted that the respondent -landlord was having sufficient property and vacant shop. Rest of the averments were denied and it was prayed that eviction petition be dismissed.