KANTA GUPTA Vs. VIII ADDITIONAL DISTRICT JUDGE MEERUT

JUDGEMENT

(1.) The litigative resourcefulness of the parties in this case appears inexhaustible. By consent order dated 17-12-87 made by this Court in Civil Appeal No. 2950/87, the appellant Smt. Kanta Gupta who had secured an Order of allotment as tenant under the provisions of the U.P. Urban Buildings (Regulations of Letting, Rent and Eviction) Act 1972 in respect of the premises concerned in the proceedings, undertook to yield-up and deliver vacant possession of the premises to the landlords on the expiry of two years from 17-12-1987. The order was accompanied by a written undertaking filed by Smt. Kanta Gupta to act in aid of its terms.

(2.) Later her husband, Bhagwan Das, attempted to assert certain rights of his own for possession on the basis of some partnership. Appellant sought to urge that in view of this claim of her husband her own obligations under the consent order and the undertaking amount only to an obligation merely to declare that she had ceased to have any interest in the premises and that she had no obligation to yield-up vacant possession. In the contempt petition No. 17/90 moved by the landlords for disobedience of the undertaking the claims of Bhagwandas were negatived; appellant was held to be in actual physical possession and was directed to yield-up vacant possession on or before 30-10-90;

(3.) Now it is the turn of the appellant's brother Sri Trilok Chand to appear on the scene and attempt to dispute the entitlement of the landlords for the benefit of the order dated 17-12-1987. The case of Trilokchand appears to be that under certain anterior transactions of partnership he was actually in possession of the premises at the time of delivery of possession of the premises to the appellant pursuant to the order of allotment; that as he had delivered possession redelivery by the appellant should enure to his own benefit and that possession should not be delivered to the landlords in terms of orders dated 17-12-1987 and 5-9-1990.