(1.) THIS revision petition is directed against order dated 11.12.2009 passed by the Rent Controller, Faridabad, whereby the petitioner -tenant has been directed to tender the arrears of provisionally assessed rent @ Rs.3800/ - per month w.e.f. October, 2007.
(2.) THE petitioner's grievance is two folds. Firstly, he urges that there is no relationship of landlord and tenant between the respondent and him as the petitioner is a tenant under the wife of the respondent who is also the owner of the demised premises and secondly, the rent of the demised premises is Rs.2000/ - per month only and not Rs.7,000/ - per month as claimed by the respondent -landlord. Counsel for the petitioner has placed reliance upon the decision of this Court in (i) Yashpal Singla v. Vijay Kumar,, 2004 (2) CCC 603 (P&H) :, 2004(3) PLR 504 ; (ii) Narinder Singh v. Sarabjit Singh,, 2006 (4) CCC 257 (P&H) :, 2007 (2) PLR 405 and (iii) Mrs.Preeti v. Manmohan Singh & Anr.,, 2008(3) PLR 591, to contend that where the relationship of landlord and tenant between the parties is denied, no order directing to tender the arrears of provisionally assessed rent, can be passed.