INDERTEJPAUL SINGH Vs. RAJ KUMAR AND ORS.

JUDGEMENT

(1.) This revision petition is filed by the petitioner (landlord) against the order dated 26.5.2014 passed by the learned Rent Controller, Ludhiana vide which the provisional rent qua the demised premises has been assessed.

(2.) Facts in brief are that the present petitioner has filed an ejectment petition seeking eviction of the tenants (respondents herein) from the demised premises which is now pending before the Rent Controller, Ludhiana. In the petition, it is mentioned that the demised premises was let out to the respondent No.1 on a monthly rent of Rs.7,000/- with a condition to increase the same @10% after every year. At present the rate of rent of the demised premises is stated to be Rs.10,248/- per month, besides the house tax and electricity charges. The terms and conditions of the tenancy were reduced into writing vide an agreement dated 8.4.2008. The petitioner sought the ejectment of the respondents from the demised premises on the ground of non-payment of rent, subletting and ceased to occupy.

(3.) In the reply, both the respondents admitted the tenancy in question. It is also admitted by respondent No.2 that terms and conditions of the tenancy were reduced into writing on dated 8.4.2008. Respondent No.1 in reply has taken the plea that the alleged rent note is a forged and fabricated document. It is also his plea that rate of rent of demised premises is Rs.1,000/- per month.