SATYA DEVI Vs. DARSHAN SINGH

JUDGEMENT

(1.) THE prayer made in the petition is that judgment dated 7.1.2012 passed by learned Appellate Authority in Rent Appeal No. 06- RA/14 of 2011 and judgment dated 14.6.2010 passed by learned Rent Controller, Court No.1, Paonta Sahib in Rent Petition No. 2/2 of 2007 may be quashed and set-aside.

(2.) THE petition is confusing. However, it emerges from the petition that Rent Petition No. 2/2 of 2007 was filed by respondent against petitioner for her ejectment under Section 14 of the Himachal Pradesh Rent Control Act, 1987 (for short 'Act') on the ground of arrears of rent. The respondent claimed rent at the rate of Rs. 2000/- per month from July, 2005 till the filing of the petition which was filed on 3.12.2007. The respondent had claimed Rs.60,000/- arrears of rent from the petitioner. The claim of the respondent was denied by the petitioner, she pleaded rent Rs.1000/- per month which has been paid upto 1.6.2006 but thereafter the respondent has refused to accept the rent.

(3.) IT appears the petitioner filed C.M.A. No. 176/6 of 2010 under Section 151 CPC for allowing her to deposit the rent from August 2006 onwards as directed by the learned Rent Controller in Rent Petition No. 2/2 of 2007 decided on 14.6.2010. This application was dismissed by the learned Rent Controller on 15.2.2011.The petitioner filed rent appeal No. 06/RA/14 of 2011 under Section 24 of the Act against the order dated 15.2.2011 passed in CMA No. 176/6 of 2010. The appeal has been dismissed by learned Appellate Authority-I on 7.1.2012.