MINTU @ MONTU Vs. RAKESH CHADHA

JUDGEMENT

(1.) The present revision petition, filed by the petitioner-tenant, is directed against the order dated 22.01.2015, passed by the Rent Controller, Phillaur, whereby leave to contest has been declined.

(2.) The reasoning given by the Rent Controller is that the plea taken by the petitioner-tenant was that the possession was on account of deposit of the fee/charges with the Rehabilitation/Sales Department, 50 years back, but the said documents had never been produced, to show that a triable issue arose.

(3.) In contrast, the landlord has placed on record copy of the sale certificate dated 19.12.1963 in favour of his father. The certified copy of the municipal record also showed that he was the owner and the father of the present petitioner, Gurnam Singh was tenant @ Rs.150.00 per month. Material was placed before the Rent Controller to show that Chunni Lal, father of the respondent had died on 17.11.1998 and thus, keeping in view the fact that the said respondent was an NRI, holding a Canadian passport, eviction was ordered.