SWARN KUMAR SANDHIR Vs. LAKHBIR SINGH

JUDGEMENT

(1.) THIS revision petition is directed against the order dated 10.11.2014 (Annexure P -1) at the instance of the petitioner -tenant vide which the learned Rent Controller had dismissed the application of the petitioner -tenant (Annexure P -2).

(2.) THE facts in brief pertaining to the background of this revision are that the respondent landlord has filed a petition under Section 13 of the East Punjab Urban Rent Restriction Act, 1949 (in short 'the Act') seeking ejectment of the petitioner tenant from the premises in dispute. In this petition, the present petitioner tenant was served and appeared. He filed a written statement denying the relationship of landlord and tenant between the parties. In this situation, the learned Rent Controller came to the conclusion that there is no need to assess any provisional rent since the principles of case law Rakesh Wadhawan Versus Jagdamba Industrial Corporation and ors, 2002 5 SCC 440 are not applicable in this case. Then the present petitioner -tenant filed an application before Rent Controller with the prayer that either the tender amount of Rs.80,000/ - be ordered to be paid to the respondent/landlord or be ordered to be deposited in the Court. This application was declined by the learned Rent Controller vide the impugned order (Annexure P -1).

(3.) THE petitioner tenant being dissatisfied with this order has come up with the instant revision petition.