BALDEV KUMAR Vs. SHANTI DEVI

JUDGEMENT

(1.) THIS is landlord's revision petition challenging the order dated 09.09.2011 of the Appellate Authority, Faridkot, whereby the appeal filed by the tenant -respondent has been accepted and he has been allowed to make the payment of arrears of rent within two months from the date of order of the Appellate Authority, despite the fact that tenant -respondent had denied the relationship of landlord and tenant. Counsel for the respondent -tenant could not support the impugned order and faced with this situation has stated that the tenant -respondent is ready to hand -over the vacant possession of the demised premises and she be given reasonable time to vacate the demised premises and to hand -over the same to the petitioner -landlord.

(2.) HOWEVER , counsel for the petitioner -landlord has submitted that tenant should be directed to make payment of all the arrears of rent till date and she should also make payment of the rent upto date and continue to pay the rent till the handing over of the vacant possession. He has further submitted that she should also be directed to file an undertaking before the Rent Controller that she shall hand -over the vacant possession of the demised premises on or before the expiry of the stipulated period.

(3.) KEEPING in view the consensus reached between the parties, revision petition of the landlord -petitioner is accepted and eviction of the tenant -respondent is upheld from the demised premises and the order of the Appellate Authority is set aside.