KISHAN LAL SHARMA Vs. JITENDER NATH SHARMA

JUDGEMENT

(1.) Admit. The petitioner is aggrieved by an order dated 24/11/1999 passed by the learned Rent Control Tribunal (hereinafter referred to as the Tribunal) allowing RCA No. 550 of 1993;

(2.) Respondent No. 1 is the landlord of the suit premises. He filed an eviction petition against his tenant (respondent No. 2) and against the alleged sub-tenant who is the petitioner in this case. The eviction petition was filed on the grounds mentioned in Clauses (a) (b), (d) and (h) of the proviso to Section 14(1) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the Act).

(3.) The learned Additional Rent Controller by his order dated 22/09/1993 held that the ground of eviction under Clauses (a), (d) and (h) of the proviso to Section 14(1) of the Act had been made out. In arriving at this conclusion, the learned Additional Rent Controller had necessarily to hold that respondent No. 2 is the tenant of respondent No. 1. This conclusion was not challenged in appeal and is now final.