SURJEET SINGH Vs. MANJU BALA AND ORS.

JUDGEMENT

(1.) An application for eviction under Section 14(1)(a) and (j) of the Delhi Rent Control Act, 1958 (hereinafter, "DRC Act"?) was filed by Ms. Manju Bala against Late Mr. Mathura Dass, now represented by his son Mr. Surjeet Singh, i.e., the Petitioner herein (hereinafter, "Tenant"?). The said eviction petition related to property bearing Garage No.91 (Shop), Gulabi Bagh, Delhi-110007 (hereinafter, "suit property"?).

(2.) In the said eviction petition, a decree was passed on 28th February, 2013, by the ld. Additional Rent Controller (hereinafter, "ARC"?), the operative portion of which reads as under:

(3.) The order granted the benefit of Section 14(2) of the DRC Act to the Tenant. Vide order dated 14th September, 2010, directions were passed for deposit of rent and this order attained finality as it was never challenged. In view of the defaults in payment of rent, vide order dated 30th May, 2013, the ARC declined the benefit under Section 14(2) of the DRC Act to the Tenant. The order dated 30th May, 2013 was then appealed before the ld. Rent Control Tribunal (hereinafter, "RCT"?) and vide order dated 27th September, 2014, the RCT dismissed the appeal and observed as under: