HARBHAJAN LAL AND ANOTHER Vs. VISHAV BANDHU UPPAL

JUDGEMENT

(1.) The present revision petition has been filed against the impugned order whereby learned Rent Controller has provisionally assessed the rent.

(2.) Learned counsel for the petitioners stated that learned Rent Controller has not taken into consideration rent note whereby the rent has been fixed as Rs. 23,000.00 per month. Learned Rent Controller has taken the admission of the respondent-tenant into consideration that the rate of rent was Rs. 8,000.00 per month.

(3.) Order of assessment of provisional rent is interim in nature. The parties shall get fair opportunity to adduce evidence regarding determination of the rent.