RAMINDER SINGH BHALLA Vs. TARSEM SINGH LALLY

JUDGEMENT

(1.) This Revisional Application is directed against the Order dated 28.11.2016 passed by the Ld. Appellate Authority, Jalandhar in Rent Appeal No.34 of 2016 affirming the Order of Ld. Rent Controller dated 3.2.2016 passed in the Eviction Petition filed by the Respondent under Section 13 of the East Punjab Urban Rent Restriction Act, 1949.

(2.) Contention of the Petitioner is that decisions of both the Ld. Courts below in not granting him an opportunity to assess the arrears of rent on account of the fact that he had denied the existence of any Landlord-Tenant relationship between himself and the Respondent, is not justifiable, since such denial allowed to him was not absolute but only qualified, inasmuch as he had at the same time offered to pay the arrears of rent 'to avoid any legal complications' in his Written Statement.

(3.) The Petitioner has firstly relied upon the Judgment passed by this Court itself in Civil Revision No.7348 of 2018 (O&M) titled as 'Jagjit Singh @ Jagjit Singh Ahluwalia Vs. Rajesh Bansal and Others' on 14.8.2019, in which, the Revision filed on behalf of Tenant in similar circumstances was allowed.