VARINDER KAUR Vs. RAVINDER PAL SINGH

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) WITH the consent of the parties, this revision petition is taken up for final disposal.

(3.) THE landlord-respondent filed a petition under Section 13 of the Act seeking ejectment of the petitioners from the demised premises as detailed in the head note of the petition. The ejectment has been sought on the ground of non-payment of rent. It is alleged that the tenants-petitioners have neither paid nor tendered the arrears of rent w.e.f. 1.1.1997 @ Rs. 3200/- per month along with house tax which is their responsibility. The learned Rent Controller after consideration of the matter and in accordance with the law, laid down by the Hon'ble Supreme Court in Rakesh Wadhawan v. M/s Jagdamba Industrial Corporation, 2002(1) RCR(Rent) 514 : (2002-2)131 PLR 370 (SC), assessed and fixed provisional rent in respect of the demised premises @ Rs. 2600/- per month which has been held to be payable from 1.1.1997. Accordingly, the tenants-petitioners have been held liable to pay rent from 1.1.1997 uptil the date @ Rs. 2600/- per month. The rent already paid in earlier petitions has been deducted and the balance has been ordered to be paid which is payable upto 19.9.2005, failing which the ejectment order would be passed.