(1.) Petitioner-tenant has questioned order of 15.7.2014 of the Rent Controller, Ludhiana whereby provisional assessment was made regarding arrears of rent due as also of costs and interest, the tenant was liable to pay thereon.
(2.) Concedingly, the petitioner is continuing in arrears w.e.f. 1.4.2006 and has denied the relationship of landlord and tenant between the parties. Rent of the premises in dispute is Rs.11,000/- per month besides house tax. Enhancement of 5% every year besides house tax @ 15% was also claimed by the landlord.
(3.) The tenant neither disputes ownership of the landlord nor has questioned his status as a tenant from inception. As per the petitionertenant, there is one rent note of 1.11.2000 and two rent notes of 15.1.2000. Monthly rent of such premises was Rs.4,000/-, Rs.3,000/- and Rs.3,000/-.