- (1.) The landlord-petitioner filed the ejectment petition against the tenant-respondent under Section 13 of the East Punjab Urban Rent Restriction Act, 1949, on the ground that the property in dispute bearing House No. 26-D, situated at Head Water Works Road, Golden Avenue, Amritsar, was let out on rent at the rate of Rs. 950/- per month. It was claimed that the tenant had defaulted in making payment of rent and, thus, there are arrears of rent w.e.f. 01.08.1992 upto the date of filing of the petition at the rate of Rs. 950/- per month against the tenant-respondent. Upon notice, the tenant-respondent filed written statement wherein it was stated that the rate of rent was Rs. 200/- per month and not Rs. 950/- per month as claimed by the landlord-petitioner. It was also stated that the rent upto 19th July, 1995, had been paid.
(2.) The landlord-petitioner filed replication controverting the averments made in the written statement.
(3.) On the pleadings of the parties, following issues were framed:-- 1) What is the rate of rent of the demised premises? OP Parties. 2) Whether the tender made by the respondent is short and invalid? OPA 3) Relief.;