ARORA PROVISION STORE Vs. JIYA RANI

JUDGEMENT

(1.) The appellant, in a second appeal under Section 39 of the Delhi Rent Control Act, 1958 (hereinafter referred to as the Act) has challenged the correctness of the order dated 6th September, 1985 passed by the learned Rent Control Tribunal in RCA No. 679 of 1984.

(2.) Even though the respondents had filed an eviction petition against the appellant on several grounds, what now survives for determination is the ground available to the respondents under Clause (b) of the proviso to Section 14(1) of the Act. The same reads as under:

(3.) Learned Counsel for the appellant argued his case on 8th and 21st February, 2000 when judgement was reserved.