SOMA DEVI ANT OTHERS Vs. RAJ KRTSHAN SHARMA

JUDGEMENT

(1.) The subject-matter in dispute was a tenement on the first floor of a building in the walled city of Delhi. During the recent rains in August 1985 the building itself has collapsed and it no longer exists. In view of the said development, the subject-matter having been destroyed, we find it difficult to grant any relief to the appellant. We must mention that the High court by its order dated 29/10/1962, in second appeal reversed the order of the Rent Control tribunal, Delhi, as well as the Rent Controller and held thatthe respondent has proved his bona fide requirement under S. 14 (1) (e) of the Delhi Rent Control Act, 1958.

(2.) All that we can do is to direct the respondent to waive all the arrears of rent and in addition to pay to the appellant a sum of Rs. 1,000. 00 within one month from today for the loss of her leasehold interest. The appeal is disposed of accordingly. There will be no order as to costs.