SNOWFLAKE EDUCATION SOCIETY Vs. RAMAN KHANNA

JUDGEMENT

(1.) The present revision petition has been preferred seeking following relief:-

(2.) Brief facts giving rise to the case at hand are that a petition for eviction was filed against the present petitioner by the respondent before the concerned Rent Controller. The petition for eviction was filed on the ground of arrears of rent. The petition on the aforesaid ground was allowed by the Rent Controller vide judgement dtd. 13/6/2022.

(3.) An appeal was preferred against the judgment passed by the Rent Controller. Admittedly, in the case at hand, while filing the first appeal before the Appellate Authority, arrears of rent had not been paid to the landlord neither deposited in the Court in accordance with law.