RAJINDER PAL GARG Vs. AJAIB SINGH

JUDGEMENT

(1.) Tenant has laid challenge to order dtd. 5/8/2019, whereby Appellate Authority has directed him to make payment of use and occupation charges (mesne profits) at the rate of Rs.10,000.00 per month.

(2.) Briefly, respondent-landlord filed an eviction petition under Sec. 13 of the Punjab Rent Restriction Act, 1949 against the petitioner-tenant for his eviction from the demised shop.

(3.) After tooth and nail contest by the petitioner, learned Rent Controller accepted the eviction petition of the respondent vide order dtd. 18/2/2017.