SUNAINA SOOD Vs. PARDUMAN GUPTA

JUDGEMENT

(1.) The sole grievance of the petitioners/landlords is that the arrears of the rent and interest thereupon has not been correctly calculated by the learned Rent Controller and, therefore, the order passed by the learned Appellate Authority affirming the said order is bad in law.

(2.) However, from the records it is borne out that the interest in fact has been correctly calculated by the learned Rent Controller as is evident from paras 18 to 21 of the order passed by it on 12/7/2017 and the same is reproduced hereinbelow:

(3.) Learned counsel for the petitioners/landlords would further contend that they i.e. landlords have not been awarded interest for the entire period from 2008 to 2017 on the amount due. However, as per the order extracted above, it is evidently clear that the learned Rent Controller while calculating the amount has split up the arrears for different period, but at the same time, has awarded interest in terms of the statute for the aforesaid period and it is only thereafter that he has calculated and awarded a sum of Rs.3,53,015.58 paise towards arrears of rent.