MALKIAT SINGH Vs. ASHA RANI

JUDGEMENT

(1.) I have heard learned counsel for the petitioner.

(2.) Upon filing of such application, since the dispute was raised by the tenant/petitioner that only Rs.1,000/- per month was the rental, the Rent Controller assessed the provisional rent and as per the assessment it came to Rs.3,000/- per month from 01.02.2012 to 01.05.2018 alongwith municipal taxes and also interest at the rate of 6% per month on unpaid amount as well as costs of Rs.1,000/-, which in sum total came to Rs.2,39,500/- as on 18.07.2018. Failing which, the Rent Controller held that the tenant would have to vacate the premises within a period of 60 days and hand over the vacant possession to the applicant/landlord.

(3.) The aforesaid order dated 12.09.2018 passed by the Rent Controller was put to challenge by the tenant/petitioner before the Appellate Authority-cum-Addl.District Judge, however, the Appellate Authority has also affirmed the findings recorded by the Rent Controller.