B.S. Dhillon, J. - (1.) The petitioner, who is a tenant, is facing ejectment application filed by the landlord. One of the issues between the parties in the ejectment application is whether the promises in dispute was rented out at the rate of Rs. 100 per mensem or Rs. 45 per mensem. According to the tenant, the promises had been rented out at the rate of Rs. 45 per mensem, whereas according to the landlord, the same has been rented out at the rate of Rs. 100 per mensem. The landlord separately filed a civil suit for the recovery of money on account of use and occupation at the rate of Rs. 100 p.m. The tenant applied to the trial court that the proceedings in the suit for recovery be stayed till the disposal of the ejectment application. This prayer has been refused vide the impugned order, and thus the tenant has come up in revision.
(2.) Mr. Liberhan, learned counsel for the landlord vehemently contends that the suit should not be exercised in this case.
(3.) After hearing the learned counsel for the parties, I am of the opinion that it will be in the interest of justice if the proceedings in the civil suit are stayed till the disposal of the ejectment application. The rate of rent is the issue in the ejectment application as well. The multiplicity of the proceedings can be avoided by staying the proceedings in the suit. Similar view has been taken by this Court in Roshan Lal Vs. Moil Sagar and others, 1979 (2) R L. K. 132 and Chander Bhan Kapur Vs. Smt. Sushila Devi, 1979 (1) R. L. R 104 . I, therefore, order accordingly.;