V.W. BAGGA Vs. J.R. SHARMA

JUDGEMENT

(1.) Having heard learned Counsel for the parties at great length, we are of the opinion that the appeal should be allowed. The judgments and orders of the High Court and the Tribunal are set aside and the judgment and order of the Rent Controller directing eviction is sustained. The order as to delivery of possession is also sustained. But in view of the facts and circumstances of the case, we direct that the respondent will be entitled to be in possession of the premises upto 30th June, 1989 provided he files an undertaking within four weeks from today containing the usual terms and an undertaking to deliver vacant possession of the premises to the appellant by that time.