BHAGWANT SINGH Vs. PREET MOHINDER SINGH AND ANOTHER

JUDGEMENT

(1.) This is revision petition filed by Bhagwant Singh, tenant in the shop situated in New Shopping Center, Tripari Road, Patiala, as fully described in headnote of the plaint, against order of learned Rent Controller, disposing off the petition filed by respondents seeking ejectment of petitioner from demised premises on the ground of non-payment of rent and house tax with directions as follows:-.

(2.) Appellate Authority dismissed the appeal filed by revision petitioner and negated the plea of revision-petitioner calling upon respondents-landlords to apprise him about total due amount towards house tax.

(3.) It is not disputed that the shop in question was let out to revision-petitioner at monthly rent of Rs.1200/- plus house tax. Landlordsrespondents alleged that revision-petitioner was in arrears of rent and house tax w.e.f. 01.04.2004 till the date of filing of ejectment petition. The tenant while admitting the rate of rent has alleged that he is not liable to pay the house tax assessed for whole of the building. The shop let out to him is in a big building, having 7-8 rooms, which have been let out by landlordsrespondents to different labourers. About 3-4 labourers are residing in each room and landlords-respondents are fetching Rs.7000/- as rent per month approximately from those labourers. The revision-petitioner is liable to pay house tax of his share, but has already paid house tax in excess. Pleadings of parties led to framing of the issues as follows:-