Dr. Bharat Bhushan Parsoon, J. - (1.) ORDER of 15.4.2014 of the Rent Controller, Ludhiana whereby arrears of rent were provisionally assessed to be paid by the tenant, is under challenge. Arrears of rent @ Rs. 7,700/ - per month for a period of 1.5.2008 till 20.4.2014 have been assessed as under:
(2.) THIS rent is to be tendered on 1.7.2014. It is claimed by the petitioner -tenant that neither the claim of arrears of the landlord nor plea of the tenant on payment of rent hitherto made, have been evaluated by the Rent Controller and the order has been passed in a mechanical manner without application of mind. It is claimed that the rent had already been paid and thus, due notice of the same was required to be taken by the Rent Controller. It is claimed that there are no arrears as the rent has regularly been paid month after month and that too by cheques.
(3.) HEARING has been provided to the counsel for the petitioner -tenant while going through the paper book.;