SHAMMA RANI Vs. MOHAN LAL AND ANOTHER

JUDGEMENT

(1.) This revision is directed against the judgment dated 3.6.2006 vide which appeal of

(2.) The Rent Controller ordered the ejectment of the petitioner tenant, holding her to be in arrears of rent for the period 1.6.1996 to 31.12.2001, at the rate of Rs. 60/- per month, but further observed, in view of the law laid down in Rakesh Wadhawan v. Jagdamba Industrial Corporation, 2002 1 RCR(Rent) 514that in case the amount of arrears of rent was paid to the respondent, within two months, she (petitioner) would not be evicted from the premises. The issue of bonafide requirement of premises was, however, answered against Mohan Lal-landlord.

(3.) Both sides filed appeals against the judgment of the Rent- Controller, wherein the appellate authority answered the issue of bonafide requirement also in favour of the respondent-landlord, and ordered ejectment of the petitioner on this ground and also on the ground of nonCivil payment of rent. It was further observed that petitioner-herein had not paid the arrears of rent, even within the period (of two months) allowed by the Rent-Controller.