VEERA RAI Vs. S P RAO

JUDGEMENT

(1.) By this judgement, I propose to decide two appeals filed under the provisions of Section 39 of the Delhi Rent Control Act, 1958 (hereinafter referred to as the Act). These appeals are S.A.O. No. 240/1982 (Veera Rai vs. S.P. Rao & Ors.) and S.A.O. No. 271/1982 (S.P. Rao vs. Veera Rai). Both these appeals are directed against the order dated 4th May, 1982 passed by the learned Rent Control Tribunal (hereinafter referred to as the Tribunal) in RCA No. 615/1981 and RCA No. 158/1979.

(2.) For the sake of convenience, Veera Rai (and those claiming under her) are referred to as the landlord and S.P. Rao (and others claiming under him) are referred to as the tenant.

(3.) The premises in question (hereinafter referred to as the suit premises) are the first and second floors of 23/90, Connaught Circus, New Delhi. The suit premises are a part of "Madras Hotel", a landmark with which old-timers of Delhi are quite familiar.