DINA NATH Vs. SUBHASH CHAND SAINI

JUDGEMENT

(1.) The instant appeal has been filed against the judgment and order dated 10th May, 2011 passed by the High Court of Delhi in Civil Miscellaneous (M) No. 44 of 2011 at the instance of the appellants (tenants) under Article 227 of the Constitution of India upholding orders of the Rent Controller striking out defence of the appellants on account of alleged failure to pay the rent.

(2.) The matter earlier was heard by a two Judge Bench of this Court and there was a unanimity on the principles of law that the power to strike out the defence vested in the Rent Controller under Section 15(7) of the Delhi Rent Control Act, 1958 (hereinafter being referred to as the "Act, 1958") is discretionary and not mandatory and it is imperative that every violation in implementation of the directions of the Rent Controller under Section 15(1) of the Act, 1958 ipso facto leave to the striking out of the defence of the tenant and it ought to be exercised only when the tenant deliberately, contumaciously or negligently fails to deposit the rent due from him but there was a divergence of opinion on the facts of the instant case and for that reason the matter has been placed before us.

(3.) The facts in brief which may be relevant for the present purpose and culled out from the record are that the appellants-tenants rented a shop bearing no. 1445-A, Dariba Kalan, Delhi on a monthly rent of Rs. 66/-. The respondents-plaintiffs jointly own the above-mentioned demised premises. The rent for the shop is to be paid to respondent no. 1, who holds a power of attorney, to collect rent on behalf of the respondents. In November, 2007, the respondents (landlord) filed an eviction petition under Section 14(1)(a)(b)(c) and (j) of the Act, 1958 seeking decree for recovery of possession of the rented premises on the manifold reasons. We are not dilating on the grounds of eviction of the demised premises at this stage since that is the subject matter to be examined by the Rent Controller where the eviction petition is pending adjudication.