APPLICATION FOR DEPOSIT OF RENT

 

BEFORE THE LEARNED RENT CONTROLLER AT

Rent Case No _____________of .

 

Shri ________s/o Shri _________r/o______________________

Applicant/Tenant.

VERSUS

Shri __________s/o __________r/o______________

Respondent/Landlord.

Application under section ________________________Rent Control Act,____________ on behalf of the Applicant/tenant for deposit of rent.

Respectfully Showeth:

 1. That the applicant is in occupation of one residential set on the ______floor of the building known as _______ at ________ as a  tenant since ______ on a monthly rental of Rs._____ payable to the respondent/landlord.

2. That the premises in occupation of the applicant comprise of ____rooms. Kitchen bath and toilet etc.

3. That the respondent/landlord from the very beginning has not been issuing receipt for the rent paid to him regularly and also insisted to pay the rent in cash. The applicant has paid rent upto ______ to the respondent but no receipt of rent was issued by the respondent.

4. That whenever the applicant insisted upon the respondent to issue receipt of rent paid to him, the respondent started threatening to forcibly evict the applicant and his family from the premises under his occupation. After great pursuation, the respondent acknowledged the payment of rent only upto _______ in a letter addressed to the applicant received by him through Regd post. Copy of the letter is attached with this application.

5. That the respondent sent a payees account cheque bearing No._______ dated _____ amounting to Rs.________ drawn on _________. The respondent deliberately avoided to receive the Registered A.D. cover containing the  cheque  and refused to accept the notice and rent , the copy of the notice, postal receipt, copy of cheque and copy of the Regd cover is attached for the perusal of the learned court.

6. That the applicant has also offered the payment of rent personally in cash also to the respondent but the respondent refused to accept the same and also refused to issue receipt to the applicant. 

 

The applicant has no other alternative to deposit the rent in this learned court for the month of ___________ amounting to Rs. _________payable to the respondent.

 

It is, therefore, humbly prayed that the application be allowed and a sum of Rs._____ on account of rent for the month of __________ in respect of the premises _________ be ordered to be deposited and the respondent be directed to accept the same in the interest of law and justice.

                                                           

Applicant

Through

Advocate

Dated:

 

 VERIFICATION:-

I,  the above named applicant do hereby verify that the contents of para 1 to  6 of the application are true and correct to the best of my knowledge and belief. No part of it is false and nothing material has been concealed therefore.

Verified at _________________________

 

                                                                                                                                       Applicant

 

 

                                                                                                                                           Applicant