AUTONEEDS Vs. RAJEEV SOOD

JUDGEMENT

(1.) Tenant is in revision aggrieved of order dtd. 29/5/2024 (Annexure P-7) passed by the Appellate Authority, Gurugram whereby order dtd. 16/4/2024 (Annexure P-5) passed by Rent Controller, Gurugram stands affirmed in part.

(2.) Landlord filed eviction petition against the tenant under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short 'the 1973 Act') read with 1976 Rules claiming that the respondent was inducted as tenant by his father vide lease deed dtd. 15/10/2002 for a period of twenty years at a monthly rent of Rs.42,500.00 with an escalation clause of 5% per year till the end of 10th year. It was further agreed that the terms of tenancy will be reviewed at the end of 10 years with mutual consent. Eviction has been sought on ground of non-payment of rent. Landlord claimed unpaid rent for the period commencing from 30/6/2020 till 14/10/2022. The eviction petition was filed in November, 2022.

(3.) Tenant filed written statement. Rent Controller vide order dtd. 16/4/2024 assessed the arrears of rent till April 2024 including the rent pendent lite i.e. for the period from November, 2022 to April 2024. The Rent Controller found that the tenant was required to pay an amount of Rs.26,15,000.00 which included arrears of rent, interest and cost. The tenant was directed to tender rent on or before 1/5/2024.