KANI RAM Vs. KAZANI

JUDGEMENT

(1.) This is an appeal by special leave from a judgment of the Delhi High Court.

(2.) One Jaigopal instituted a suit for ejectment and recovery of rent under Clauses (a) and (e) of Section 13 of the Delhi and Ajmer Rent control Act 1952 in respect of a house situate in Pahargunj against the tenant. The grounds on which ejectment was sought were non-payment of rent and bona fide personal requirement of the landlord. The suit was resisted by the tenant on various grounds but ultimately on June 2, 1956 a decree for ejectment was passed on the basis of a compromise. The suit with regard to the recovery of arrears of rent was dismissed. On June 6, 1959, the decree holder filed an application for execution of the decree. The tenant raised various objections:one of the objections was that the decree sought to be executed was based on a compromise and not on any findings of the Court with the result that it was a nullity. On September 7, 1960 the Execution Court dismissed the objection and allowed the execution application of the landlord. That order was confirmed in appeal by the Additional Senior Sub-Judge on October 13, 1961. The judgment-debtor went up in revision but the same was dismissed by Mahajan J. on December 19, 1962.

(3.) In March 1962, Jaigopal the decree holder had sold 1/2 share in the house in dispute to Kani Ram and Babu Lal the present appellants before us. The remaining 1/2 share was sold by him to one Ramjilal. In the year 1963 an execution application was filed by the appellants and Ramjilal after obtaining the necessary orders of the Court under Order 21, Rule 16 of the Code of Civil Procedure. In 1969 the appellants also obtained the order of the competent authority under the Slum Areas (Improvement and Clearance) Act to execute the decree for eviction. On February 9, 1968 Ramjilal sold his right, title and interest in a portion of the house in dispute to Tara Chand, one of the judgment-debtors. On July, 26, 1968 an application for execution was filed against the present respondents which was allowed by the Executing Court. An appeal against that order by the respondent failed. The matter was taken in revision by the respondent to the High Court and a learned single Judge allowed the revision application and directed the execution application to be dismissed.