GURPREET SINGH Vs. HARMEET SINGH

JUDGEMENT

(1.) This Revisional Application is directed against the order dated 24.01.2017 passed by the Ld. Rent Controller, Ludhiana in Rent Petition, vide which, he had issued a direction upon the Petitioner/Landlord to open the lock of door of Bathroom on the 4th floor of the demised Building for use of Respondent No.1.

(2.) Vide the impugned order, the Ld. Rent Controller had partially allowed the Application filed on behalf of Respondent No.1, in which, he had prayed for appointment of a Local Commissioner with a direction to open the lock of the door of the Bathroom situated on the 4th floor of the demised Building, which according to him, had been locked by the Petitioner/Landlord with an intention to restrain the Applicant from using the basic amenity.

(3.) The relevant observations of the Ld. Rent Controller in allowing the Respondent's Application seeking to direct the present Petitioner/Landlord to open the lock of the door of the disputed passage/stair case as well as Bathroom are set out as below -