VINAY KUMAR KHAMBATE Vs. VINAY KUMAR AGGARWAL

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in this appeal is to the orders passed by a learned Single judge of the Delhi High Court dismissing the petition filed by Appellant.

(3.) A brief reference to the factual aspect would suffice. Respondent filed a petition for eviction of the appellant's father under Section 22(d) of the Delhi Rent Control Act, 1958 (in short the 'Act') claiming that the premises in suit are required for furtherance of activities. Father of the appellant filed a written statement stating that the respondent-Trust was a private trust and as such the petition under Section 22 was not maintainable as the said provision specifically excludes from its ambit institutions set up by a private trust. Before recording of evidence, appellant's father expired on 26.6.2003. Respondent moved an application under Order XXII Rule 4 of the Code of Civil Procedure, 1908 (in short the 'Code') stating that the appellant was the sole surviving legal heir of the deceased-tenant. Since tenancy of the father of the appellant had been terminated as such there was no succession of the tenant to acquire the tenancy in succession even for a limited period of one year. Appellant filed his reply and took the stand that he was a perpetual tenant and had inherited tenancy rights of his father. Learned Additional Rent Controller by order dated 16.9.2005 allowed the application under Order XXII Rule 4 of the Code read with Section 2(1)(ii) of the Act. While deciding the application, he passed the eviction order on the same day i.e. on 16.9.2005 by observing that the appellant was not financially dependent on his father at the time of his death and since the suit premises were let out for residential purposes, tenancy of the father having been terminated by notice dated 21.9.1999, appellant had the right to continue in possession for a limited period of one year only and he cannot take the defence taken by his father. Appellant challenged the said order by preferring an appeal before the Rent Control Tribunal, Delhi (in short the 'Tribunal' ). The Tribunal dismissed the appeal. A petition was filed before the High Court challenging the orders of the Additional Rent Controller and the Tribunal and the High Court by the impugned order dismissed the petition.