VAISHNOW DASS Vs. SOM NAIH

JUDGEMENT

(1.) THIS is a revision petition against an Order dt. 3 -8 -83 passed by sub -Judge, Jammu, were by an application u/s 12 (4) Houses & Shops Rent Control Act, has been allowed and the petitioner -defendant has been directed to pay the arrears and month to month rent by 15th day of every month.

(2.) THE circumstance under which this revision arises, need to be reproduced briefly here.

(3.) THE Respondent landlord brought a suit for ejectment against the petitioner -Defendant from a shop mentioned in the Plaint During the pendency of the suit, the land -lord -respondent filed an application under section 12(4) of the Houses and Shops Rent Control Act against the petitioner -Defendant to the petitioner -defendant to deposit the arrears of rent and current rent by 15th of Every Month failing which the device of the defendant petitioner should be struck off. The plaintiff claimed in all, arrears amounting to Rs. 6600/ -including the arrears from 1 -2 -1980 to 31 -1981.