PRAN NATH Vs. AVTAR KAUR

JUDGEMENT

(1.) This revision petition is directed against the order dated 1.4.2006 passed by the Rent Controller, Dasuya ordering the petitioner tenant's eviction on the ground of non-payment of rent, as well as the order dated 14.1.2008 of the Appellate Authority, Hoshiarpur, dismissing the petitioner's appeal against the above mentioned eviction order.

(2.) The eviction petition was filed by the respondent-landlady,inter-alia, on the ground that the petitioner-tenant has not paid the rent since July 1999 onwards at the agreed rate of Rs. 2,000.00 per month. The petitioner-tenant disputed his liability and claimed that he has paid rent upto 30th April, 2003 and that no rent receipt was issued to him.

(3.) As the petitioner failed to prove the payment of arrears of rent and also did not tender the arrears on the first effective date of hearing, the Rent Controller passed the conditional order of eviction and granted two months time to the petitioner to vacate the premises subject to the deposit of the entire arrears of rent that period.