PANKAJ BHANDARI,J. - (1.) The petitioner has preferred this writ petition aggrieved by the order dated 10.08.2006 vide which application filed by the petitioner under Section 108 Clause (l) read with Section 114 of the Transfer of Property Act was rejected.
(2.) It is contended by counsel for the petitioner that the tenancy of the petitioner was terminated on the ground of default in payment of rent and on the ground that premises is required by the landlord.
(3.) It is contended that Section 114 permits the tenant to pay rent to the lessor together with interest and cost of the suit and on such payment, the tenant would be relieved against the forfeiture and would continue to hold the leased premises as if the forfeiture had not occurred.;