SUNNY KHOSLA Vs. KAVITA SHARMA

JUDGEMENT

(1.) CHALLENGE is to order dated 28.4.2014 of the Rent Controller, Ludhiana whereby assessment of provisional rent payable by the tenant has been made.

(2.) NEITHER execution of rent note on 15.12.2010 nor the rate of rent to be Rs. 7,500/ - per month in terms thereof, is in dispute. Arrears of rent have been claimed w.e.f. 1.1.2011. Respondent contesting the claim took up a stand that said rent up to March, 2012 already stood paid. To support his claim, the petitioner -tenant had made averments that he had sent two separate money orders of Rs. 5,000/ - and of Rs. 2,500/ - in April to Smt. Kamla Ahluwalia and claims that presumption should be drawn that rent of earlier period stood cleared.

(3.) IN view of very clear and well written order of the Rent Controller wherein clear finding has been given against the tenant verdicting his failure to prove that the rent had been paid since 1.1.2011, there is no merit in the revision petition.