SUMAN Vs. LAL SINGH PARIHAR

JUDGEMENT

(1.) The present revision petition has been filed under Article 227 of the Constitution of India for setting aside the orders dated 30.4.2010 (Annexure P/1), 14.1.2011 (Annexure P/2), 6.3.2012 (Annexure P/4) passed by the Rent Controller, Faridabad and the order dated 5.9.2014 (Annexure P/6) passed by the Appellate Authority, Faridabad respectively.

(2.) The present case is a classic example where the tenant seeks to abuse the process of Court and continue to stay in the premises without payment of rent and playing the game of hide and seek with the poor landlord and without depositing the rent due.

(3.) A perusal of the paper book would go on to show that the premises in question were let out on a monthly rent of Rs. 3500/-. The ejectment application came to be filed on 30.11.2009 claiming arrears of rent from 1.6.2008 to 30.11.2009. The provisional assessment was made on rent, interest and costs on 15.4.2010 and case was adjourned to 26.4.2010 for tendering of rent which was not done. The case was adjourned to 30.4.2010. Again the rent was not tendered and the tenant conveniently disappeared and the Rent Controller instead of passing an order of ejectment straightway in view of the Division Bench judgment in Rajan alias Raj Kumar Vs. Rakesh Kumar, 2010 158 PunLR 201proceeded against the tenant exparte and fixed the case for evidence of the landlord.