GURINDERJIT KAUR AND ORS. Vs. BALDEV SINGH BOPARAI

JUDGEMENT

(1.) THE petitioners have assailed the validity of the order dated 21.11.2013 passed by the Rent Controller, giving liberty to the respondent to tender the rent in Court.

(2.) THE brief facts of the case are that the petitioners filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 [for short 'the Act'] for seeking eviction of the respondent from the ground floor of House No. 59, Jal Vayu Vihar, Sector 44 -A, Chandigarh, which is allegedly in his possession as a tenant since 2006 on a monthly rent of Rs. 4400/ -. The eviction was sought on the ground of non -payment of arrears of rent @ Rs. 4400/ - per month w.e.f. 1.3.2011 onwards. The respondent filed the reply/written statement to the eviction petition. On 27.9.2013, the Rent Controller passed the following order: -

(3.) THERE is nothing on record to prove that rent has been paid by respondent/tenant after 1.3.2011. Evidence is yet to be adduced by both the parties. It is satisfied that respondent is in arrears of rent since 1.3.2011. Provisional Assessment is done as follows: -