HARI PAL VERMA,J. - (1.) This order shall dispose of two revision petitions i.e. Civil Revision Nos.3092 and 3093 of 2017, as common question of law and similar facts are involved in both the petitions. However, for brevity, facts have been taken from Civil Revision No.3092 of 2017.
(2.) Petitioner-tenant has filed the present revision petition against judgment dated 20.4.2017 passed by learned Appellate Authority, Ludhiana, whereby the appeal filed by the petitioner against judgment dated 2.8.2016 passed by the Rent Controller, Khanna was dismissed.
(3.) Owing to failure on the part of the petitioner to pay the arrears of rent along with interest and costs, as provisionally assessed on 1.7.2016, vide judgment dated 2.8.2016, the petitioner was directed to vacate the demised premises and to hand over the vacant possession of the same to the respondent-landlord within one month from the date of passing of order dated 2.8.2016.;