LAWS(P&H)-2011-3-918

RAJ KUMAR Vs. SANJAY SAINI

Decided On March 04, 2011
RAJ KUMAR Appellant
V/S
Sanjay Saini Respondents

JUDGEMENT

(1.) The tenant is in revision against the orders of the Courts below by which he has been ordered to vacate the demised premises.

(2.) Though the relationship of landlord and tenant is not denied, but the rate of rent is the bone of contention between the parties. The landlord claimed rent @ Rs. 10,000/- per month, whereas the tenant alleged it @ Rs. 6,800/- per month. The learned Rent Controller fixed the provisional rent @ Rs. 10,000/- per month which was not deposited by the tenant and consequently he was ordered to be evicted from the demised premises. However, the tenant had offered to make the payment of provisional rent @ Rs. 6,800/- before the learned Rent Controller which was not accepted. The same offer was made by him before the learned Appellate Authority.

(3.) Learned Counsel for the Petitioner submits that the learned Rent Controller and the learned Appellate Authority have committed an error in not allowing the Petitioner to deposit the rent @ Rs. 6,800/- per month which was the rate of rent according to him.