(1.) THIS is a revision petition filed against the order vide which the objections filed by the petitioner in the execution application have been dismissed.
(2.) THE petitioner/objector had challenged the maintainability of the execution application on the ground that the present petitioner had complied with the order dated 29.7.2003. It was the case of the petitioner that the learned Rent Controller was pleased to give two months' time to the petitioner to deposit the arrears of rent at the rate of Rs. 200/- per month since 1.6.1984 along with house tax at the rate of 15 per cent annum with other costs and interest as per the judgment of Hon'ble Apex Court in Rakesh Wadhawan v. Jagdamba Industrial Corporation, 2002(1) RCR(Rent) 514 : 2002(2) PLR 370.
(3.) LEARNED counsel for the petitioner contended that the rent due would only be till the date of filing of the petition and not till the date of passing of order of ejectment. Learned counsel for the petitioner submitted that the judgment of Full Bench of Himachal Pradesh in Wazir Chand v. Ambaka Rani and another, 2006(2) RCR(Civil) 202 would not be applicable in view of the judgment of Hon'ble Supreme Court in Chinnamma v. Gopalan and others, 1995(2) RCR(Rent) 521 : AIR 1996 SC 363.