LAWS(P&H)-2011-11-35

SARABJIT SINGH Vs. MANJINDER KAUR

Decided On November 11, 2011
SARABJIT SINGH Appellant
V/S
Manjinder Kaur Respondents

JUDGEMENT

(1.) THIS is tenant's revision petition challenging the impugned order dated 21.10.2011 of the Rent Controller Patiala assessing the provisional rent.

(2.) THE aforesaid order is appealable in view of judgment of the judgment of the Hon'ble Supreme Court in the case of Harjit Singh Uppal v. Anup Bansal, 2011(3) R.C.R.(Civil) 247 : 2011(1) R.C.R.(Rent) 438 : 2011(3) Recent Apex Judgments (R.A.J.) 317 : JT 2011(6) SC 236, wherein it has been observed as under:-