D.Y.CHANDRACHUD,J. - (1.) Leave granted.
(2.) The Rent Controller ordered that the tenant be evicted under Section 13 of the East Punjab Urban Rent Restriction Act,1949[1*] for defaulting in the payment of rent. The Punjab and Haryana High Court set aside the order of eviction. The correctness of the decision rendered by the learned Single Judge on 29 April 2015 has been called into question. The appellant is the landlord. The Respondents are her tenants. [1* the Act]
(3.) On 1 June 2005 a lease was executed by the appellant by which a residential property, bearing House No. 2535 in Sector 35-C at Chandigarh, was let out to the respondents. The term of the lease was three years commencing on 1 June 2005, to end on 31 October 2008. The rent agreed was Rupees 25,000 for an initial period of one year which was to be enhanced to Rupees 28,000 commencing from 1 June 2006 for the remainder of the term.;