ANJU KHANNA Vs. DAVINDER KHARBANDA

JUDGEMENT

(1.) The present revision petition assails the order dtd. 27/5/2024 (Annexure P-6) passed by the Appellate Authority dismissing the appeal filed by the petitioner-tenant against the order dtd. 16/4/2024 (Annexure P-4) passed by the Court of learned Rent Controller, Yamunanagar vide which the petitioner-tenant was ordered to be evicted from the tenanted premises.

(2.) The facts, as borne out from the revision petition, are that a petition under Sec. 13 of the Haryana Urban (Control of Rent and Eviction) Act, 1973 (for short 'the Rent Act') (Annexure P-1) was moved by the respondent-landlord for eviction of the petitioner-tenant from the house No.480-L situated at Model Town, Yamunanagar (hereinafter referred to as the 'demised premises) on the ground of non-payment of rent. The eviction was resisted by the petitioner-tenant by filing a reply (Annexure P-2). Vide order dtd. 2/4/2024 (Annexure P-3), provisional assessment of rent was made and the case was fixed for 16/4/2024 for tender of the provisional rent. On 16/4/2024, rent was not tendered and instead, an application for grant of one month time to deposit the provisional rent was moved which was declined and eviction order was passed. Aggrieved by the same, an appeal (Annexure P-5) was preferred which has also been dismissed by the Appellate Authority, leading to the filing of the present revision petition.

(3.) I have heard learned counsel for the parties.