RAJ KUMAR Vs. KAMAL SOOD

JUDGEMENT

(1.) Petitioner-Tenant/Raj Kumar has filed this revision petition challenging judgment dated 16.8.2010 passed by learned Appellate Authority, Moga, whereby an ejectment order dated 17.7.2010 passed by the Court of learned Rent Controller, Moga has been affirmed.

(2.) The case set up by the respondent-landlord is that he is owner/landlord of the premises in question which had been rented out to the petitioner-tenant at the rate of Rs.12,000/- per month in the year 2003. The respondent-landlord asserted that since the petitioner-tenant had not paid rent since 1.9.2005, therefore, he was liable to be ejected from the demised premises.

(3.) Petitioner-Tenant contested the ejectment application wherein a plea was raised that no relationship of landlord and tenant exists amongst the parties and that in fact, he had taken shop and adjacent godown on rent from father of the petitioner at the rate of Rs.1000/- per month, wherein he was running his business of vegetable and sugar cane. The petitioner-tenant further asserted therein that Sh. Ved Pal Sood, father of the respondent-landlord had died on 3.8.2008 and till his death the rent has been paid.