KULDIP SINGH ANAND Vs. NANAK SINGH

JUDGEMENT

(1.) THIS is tenant's petition against whom eviction order has been passed by both the authorities below.

(2.) NANAK Singh landlord and his wife Smt. Charanjit Kaur sought the ejectment of their tenant Kuldip Singh Anand on the sole ground of non-payment of arrears of rent with effect from November, 1979, at the rate of Rs. 350/- per mensem. The application was field on 13th June, 1980. On the first date of hearing Kuldip Singh tenant paid the arrears of rent from November 1979 to September, 1980, along with interest and costs as assessed by the Rent Controller. The landlords accepted the said deposit by making the following statement:-

(3.) ON the other hand, the learned counsel for the landlords submitted that since the tender was made by Kuldip Singh not in his individual capacity but as Manager of Rose Marry Public School, therefore, the tender made by him was not valid. In support of his contentions, he referred to Ram Gopal and others v. Om Parkash and others, 1963 PLR 1112.