RAJ KUMAR Vs. HARMINDER SINGH TANEJA

JUDGEMENT

(1.) The petitioner has challenged the order dtd. 31/3/2023 passed by the Appellate Authority, Ludhiana (for short - 'Appellate Authority') whereby the appeal preferred by the respondents against the order dtd. 21/2/2023 passed by the Rent Controller, Ludhiana (for short - 'Rent Controller'), has been accepted and the provisional rent has been assessed as Rs.2,400.00 per month.

(2.) Learned counsel for the petitioner submits that the provisional rent has been correctly assessed by the Rent Controller as Rs.600.00 per month and no enhancement was called for. The Appellate Authority has erroneously relied upon the rent note although the authenticity of the rent note is yet to be established. In support of his submissions, he has relied upon the judgment of this Court in the case of Lalita Devi versus Vivek, CR No.1812 of 2022, decided on 17/5/2022.

(3.) Issue notice to the caveators/respondents.