SURJEET SINGH Vs. MOHAMMAD YASEEN

JUDGEMENT

(1.) This revision petition is preferred by the petitioner (landlord) for issuing direction to the Executing Court, Malerkotla to dispose of the execution proceedings in Execution No.26 dated 21.04.2014 titled as Surjit Singh vs. Mohammad Yaseen expeditiously.

(2.) The facts in brief as mentioned in the revision petition are that the petitioner filed an application under Section 13 of the East Punjab Rent Restriction Act (in short the Act) for eviction of the respondent (tenant) from the demised shop on the ground of nonpayment of rent. The tenant did not tender arrears of rent as determined by the learned Rent Controller in the petition, and as such, the ejectment application was accepted by learned Rent Controller, Malerkotla vide order dated 12.08.2013 on the ground of non-payment of rent. The tenant preferred an appeal against this order, which was dismissed by the learned Appellate Authority, Sangrur vide judgment dated 6.10.2014. Further he also preferred revision petition bearing CR No.8843 of 2014 before this Court, in which he gave an undertaking before this Court and as such, he was allowed to vacate the demised premises upto 23.09.2015 vide order dated 24.12.2014 but subject to following conditions:-

(3.) Petitioner also filed an execution application No.26 dated 21.04.2014 titled as Surjeet Singh vs. Mohammad Yaseen. Thereafter petitioner filed an application before the executing Court in order to know as to whether the tenant had tendered the due rent / mesne profit as per order of Hon'ble High Court dated 24.12.2014. From the report, it was revealed that no amount of due rent / mesne profit had been tendered by the tenant in compliance with the aforesaid order. It is also mentioned in the instant revision petition that the petitioner is a senior citizen aged about 82 years. The tenant had not tendered the due rent / mesne profit since the year 2006 and enjoying the demised shop without paying any single penny.