VIR KAUL Vs. MAHENDER KAUR

JUDGEMENT

(1.) Through this revision, petitioner-tenant laid challenge to order dated 04.11.2019 (Annexure P-l) of learned Rent Controller/Executing Court, dismissing his objection and order dated 18.10.2019 (Annexure P-2), dismissing application seeking time to file reply to execution petition.

(2.) Briefly, contesting respondent No. 1-Mahender Kaur, filed a petition under Section 13 of East Punjab Urban Rent Restriction Act, 1949, as applicable to UT Chandigarh, for eviction of petitioner and proforma respondents No. 2 to 4, from demised Shop-cum-Office (SCO) No. 16-17, Sector 8-C, Chandigarh. During its pendency, the parties arrived at a compromise vide compromise deed dated 27.03.2017 (Annexure P-3). For ready reference, relevant para Nos. 1 to 4 of Annexure P-3 are reproduced hereunder:

(3.) However, the petitioner and proforma respondents No. 2 to 4 did not adhere to the financial discipline as agreed by them vide aforesaid compromise deed.