ANJALI FOUNDATION Vs. ANIL MEHRA

JUDGEMENT

(1.) Present revision petition is directed against order dtd. 16/3/2022 passed by Appellate Authority, Gurugram whereby the appeal preferred by the tenant-petitioner stands dismissed affirming the order passed by the Rent Controller assessing provisional rent alongwith interest and the cost.

(2.) Respondent-landlord filed eviction petition invoking Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (hereinafter referred to as 1973 Act) on the ground of non- payment of rent. The eviction petition was resisted by the respondent. Rent Controller assessed provisional rent vide order dtd. 25/2/2022 holding the tenant-petitioner to be in arrears of rent to the tune of Rs.9826819.00 till 15/1/2020 and also assessed further rent from the month of February 2020 till February 2022 i.e. the date of first hearing.

(3.) The aforesaid order passed by the Rent Controller was challenged by the tenant before the Appellate Authority. Appellate Authority vide order dtd. 16/3/2022 upheld the order passed by the Rent Controller.