GURMINDER SINGH Vs. JAGMAL SINGH

JUDGEMENT

(1.) THIS revision has been filed by the petitioners against the order dated 14.07.2014 (Annexure P -1) passed by the learned Rent Controller, Bathinda, vide which the application dated 20.08.2013 of the petitioner for immediately passing the eviction order against the tenants -respondents from the demised premises has been dismissed. This order is stated to be wrong as well as illegal.

(2.) THE brief facts pertaining to the background of this petition are that the petitioners filed a petition for ejectment of the tenants -respondents from the demised premises in the Court of learned Rent Controller, in which the respondents appeared. The learned Rent Controller after hearing both the parties assessed the provisional rent and the total amount of arrear due on this count as Rs. 36,00,739.70/ - including the interest and cost of petition vide order dated 07.01.2012 of the period w.e.f. 09.08.2007 till 31.01.2012.

(3.) AGGRIEVED from this order, the tenant preferred an appeal before the learned Appellate Authority, Bathinda, which stayed the operation of this order vide order dated 08.02.2012 but subject to paying of 30% of the amount of provisional rent as assessed by the learned Rent Controller vide order dated 07.01.2012 on 21.02.2012. Then being dissatisfied with this order, the petitioner (landlord) approached this Court vide CR No.1452 of 2012 which was disposed of vide order dated 17.10.2012 by a Co -ordinate Bench of this Court, the operative part of which is reproduced as under: -