S RAGHBIR SINGH Vs. SHEELA WANTI

JUDGEMENT

(1.) The Appellant is the owner of the suit premises, having purchased the same from the erstwhile owner sometime in 1970.

(2.) In 1975, the Appellant filed a petition for the eviction of the Respondent on various grounds. The learned Additional Rent Controller by her order dated 9/05/1979 rejected all the contentions of the Appellant and dismissed the eviction petition with costs.

(3.) The Appellant then filed RCA No.690/1979 before the leamed Rent Control Tribunal (hereinafter referred to as the Tribunal). By the impugned order dated 22/12/1981 the learned Tribunal upheld the order of the learned Additional Rent Controller on all the grounds except with regard to delay in payment of rent.