SMT. BAL KAUR AND OTHERS Vs. SHRI CHANDER PARKASH

JUDGEMENT

(1.) THIS revision petition is directed against the order of learned Sub Judge 3rd Class, Jullundur, dated May 17, 1979 whereby on application by the plaintiff, he was permitted to carry out the necessary repairs of the shop, in dispute, alleged to be on rent with him

(2.) THE learned Sub Judge, for passing the order, relied on Section 108 (f) of the Transfer of Property Act (hereinafter referred to as 'the T.P. Act') which provides that if the lessor neglects to make within a reasonable time after notice any repairs which he is bound to make to the property, the lessee may make the same himself, and deduct the expense of such repairs with interest from the rent, or otherwise recover it from the lessor. The learned counsel for the petitioner has challenged the correctness of this plea on the ground that the question of repairs has to be settled in accordance with the provisions of Section 12 of the East Punjab Urban Rent Restriction Act 1949 (hereinafter referred to as the Rent Act) and the Civil Court has no jurisdiction to invoke the provisions of the T.P. Act which is not applicable in Punjab to pass orders allowing the tenant to carry out the repairs

(3.) A similar view was taken by R.N. Mittal, J. in Ram Dass v. Smt. Kailash Wan etc., 1978 Cri. L.J. 350 wherein it was held that the provisions of Sections 51 and 108 of the T.P. Act have no applicability in view of the specific provisions contained in the Rent Act.