AMAR SINGH Vs. MANOHAR SINGH

JUDGEMENT

(1.) This Second appeal is against an order of the Rent Control Tribunal, whereby on September 23, 1968 the appeal of Manohar Singh was accepted.

(2.) Manohar Singh is a tenant of a room and a verandah on the ground floor of house No. 989, Shivaji Street, Arya Samaj Road. Karol Bagh, New Delhi. Amar Singh is the landlord and it no longer in dispute that he is also owner of the house.

(3.) On August 7, 1964. Amar Singh applied for eviction of Manohar Singh on the grounds, of non-payment of rent and that the premises were required by him for occupation as a residence for himself and for members of his family.