SAHIL GHAI Vs. RAJ KUMARI

JUDGEMENT

(1.) THE above -said CR No.1631 has been filed by the petitioners -tenants against the judgment dated 2.2.2015 passed by the learned Appellate Authority Panchkula in Rent Appeal No.544 of 2013 vide which their appeal has been dismissed and the order of ejectment passed by the learned Rent Controller, Panchkula dated 23.3.2013 has been upheld.

(2.) THE case of the respondents (herein) (who were petitioners before the learned Rent Controller) in brief was that the respondent No.1 was the owner of the demised shops No.61 and 62 situated in village Kharak Mangoli, Old Panchkula and respondent No.2 was the landlord of these shops. Shop No.61 was let out to Subhash Ghai, Proprietor of Subhash Ghai and Company for carrying out the business of Canvas, Tarpulins etc. at the rent of Rs.80/ - per month in the year 1975 excluding the electricity and water charges. The rent of this shop was increased from time to time and it was Rs.1,000/ - per month in the year 1990 excluding the electricity and water charges. The rent of this shop was further enhanced to Rs.1,250/ - per month w.e.f. July, 1993 excluding the electricity and water charges.

(3.) THEN the learned Rent Controller made provisional assessment of the rent which was tendered and accepted under protest by the petitioners.