RAM PRAKASH TIWARI Vs. SURAJ BHAN YADAV

JUDGEMENT

(1.) The appellant is a tenant in a shop in the suit premises bearing No. Q-35 (Old No. 1501/2), Mohan Park, Naveen Shahdara, Delhi,

(2.) The case of the respondent was that the appellant had not tendered or paid rent from 9/10/1977 despite repeated requests. Accordingly, the respondent issued him a notice of demand dated 25/11/1978. This notice was duly served upon the appellant but he failed to tender or pay the arrears of rent. Consequently, the respondent was left with no other option but to file a petition for the eviction of the appellant under the provisions of Clause (a) of the proviso to Section 14(1) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the Act).

(3.) Clause (a) of the proviso to Section 14(1) of the Act and Section 14(2) of the Act read as follows: