RAJESH NARANG Vs. PARAMJIT SINGH

JUDGEMENT

(1.) THIS revision is preferred by the petitioner (tenant) against the order dated 06.05.2014 passed by the learned Rent Controller, Ferozepur vide which the ejectment petition for the ejectment of the tenant (petitioner herein) from the demised premises was accepted and judgment dated 09.02.2015 vide which the appeal filed by the present petitioner (tenant) against the aforesaid order of the learned Rent Controller was dismissed.

(2.) THE case of the respondent herein (landlord) in brief before the learned Rent Controller was that he is the owner/landlord of the demised shop and that respondent is in its possession as a tenant on a monthly rent of Rs. 4,000/ -. Petitioner sought the ejectment of the respondent from the demised premises on the ground on non -payment on rent w.e.f. 01.09.2011 and that he requires the demised shop for his own use and occupation.

(3.) ON notice tenant -respondent appeared and filed written statement admitting the relationship of landlord and tenant between the parties. It was further his plea that rate of rent of the demised shop is Rs. 1,200/ - per month, besides, the electricity charges. It is denied that rent of demised shop is Rs. 4,000/ - per month. Rest of the averments were also denied by the respondents.