SATISH KUMAR MITTAL,J - (1.) THIS judgment shall dispose of two Civil Revisions bearing Nos. 2596 of 1995, which are arising from two separate orders, though between the same parties and pertaining to the same premises. Both these petitions are arising from the orders passed in two separate ejectment applications filed by the respondents-landlords on the ground of non-payment of rent for different periods.
(2.) CIVIL Revision No. 2596 of 1995 is arising out of Rent Application No. 4344 dated 7.11.1989, whereas Civil Revision No. 2597 of 1995 is arising out of Rent Application No. 11 dated 17.1.1989. The petitioner was inducted as a tenant in the entire SCF No. 66, Sector 47-D, Chandigarh, at a monthly rent of Rs. 3,325/- under the rent noted dated 21.6.1983 (Ex. P-1), executed and signed by both the parties. According to the said rent note, the tenancy was for 11 months and it was agreed that if the tenancy is continued, on mutual understanding upto 2 years, then from 1.7.1985, the rent was to be increased to Rs. 3,425/- per month and from 1.7.1986, it was further increased to Rs. 3,525/-. Similarly, with effect from 1.7.1987, the monthly rent of the premises was to increase from Rs. 3,525/- to Rs. 3,625/- and from 1.7.1988, it was to be increased to Rs. 3,725/- and then from 1.7.1989, the rent was to increase from Rs. 3,725/- to Rs. 3,825/- per month.
(3.) THE respondents-landlords filed Rent Application No. 11 dated 17.1.1989 on the ground of non-payment of rent. In that application, they claimed rent for the following periods : Rent for the period from 1.9.1988 to 31.1.1989 at the rate of Rs. 3,725/- per month = Rs. 18,625/- In addition to the said rent, the landlords also claimed arrears of rent on account of difference at the rate of Rs. 100/- per month for the period from 1.7.1987 to 31.1.1988, at the rate of Rs. 200/- per month from 1.2.1988 to 30.6.1988 and at the rate of Rs. 300/- for period from 1.7.1988 to 31.8.1988 along with costs and interest upto date.;