RAJESH KUMAR Vs. O P BEOTRA

JUDGEMENT

(1.) PETITIONER filed an application under Section 12 of the East Punjab Urban Rent Restriction Act, 1949 (for short 'the Act') for a direction to the respondent to effect repairs in the tenanted premises. During the pendency of this application, he moved another application under Section 151 of the Code of Civil Procedure seeking a direction to the respondent-landlord to carry out repairs of urgent nature.

(2.) LEARNED Rent Controller by order dated June 15, 1992 declined the prayer for interim repairs. Aggrieved by this order, the tenant has filed the present revision petition.

(3.) LEARNED counsel for the petitioner vehemently contended that there is leakage in the roof of the tenanted premises and it needs immediate repairs so as to save the petitioner from the loss likely to be caused from such leakage. Learned counsel further submitted that learned Rent Controller erred in not granting the prayer of the petitioner.