KARAMJIT KAUR Vs. AJMER SINGH

JUDGEMENT

(1.) Challenge in this revision petition is to the order dated 09.03.2015 passed by the Rent Controller, Khanna, whereby eviction of the respondent -tenant (petitioner herein) has been ordered by the Court because of non -payment of rent as assessed in the light of the judgements of Hon'ble Supreme Court in Rakesh Wadhawan & Ors. Vs. M/s Jagdamba Industrial Corporation & Ors., 2003 (2) Civil Court Cases 361 as also of this Court in M/s S.Nihal Singh Motors & Ors. Vs. Shama Malhotra etc., 2004 (3) Civil Court Cases 681 (P&H), appeal against which preferred by the petitioner has also been dismissed by the Appellate Authority, Ludhiana, vide order dated 08.02.2016.

(2.) It is the contention of learned counsel for the petitioner that the petitioner, because of her financial constraints, could not deposit the provisional rent as assessed by the Rent Controller, Khanna, on 28.01.2015 to be paid by the date fixed i.e. 18.02.2015. Counsel for the petitioner prays that some further time may be granted to the petitioner to vacate the premises and also undertakes that she will deposit the provisional rent as assessed in instalments.

(3.) This contention of learned counsel for the petitioner cannot be accepted in the light of the judgement of Hon'ble Supreme Court in the case of Rakesh Wadhawan (supra) as also judgement of this Court in M/s S.Nihal Singh Motors's case (supra), on which reliance has been placed by the Courts below.