PUNEET AHLUWALIA Vs. GURJEEWAN GAREWAL

JUDGEMENT

(1.) THE petitioner-landlord impugns the order dated 24.7.2009 passed by the Rent Controller, Chandigarh, whereby provisional rent in respect of the demised premises has been assessed @ Rs. 650/- per month w.e.f. 1.10.2006 alongwith interest @ 6% per annum alongwith cost of Rs. 500/-, and the respondent-tenant was directed to tender the arrears of the assessed rent on 21.8.2009.

(2.) COUNSEL for the petitioner-landlord states that the assessed renthas been tendered by the respondent-tenant on the date fixed.

(3.) THE petitioner's case appears to be that he has filed the eviction petition, inter-alia, on the grounds of (i) non-payment of rent; (ii) bonafide personal necessity, and (iii) that the tenant has ceased to occupy.