LALA GIRDHARI LA Vs. ABDUL JALIL

JUDGEMENT

(1.) This is a review application seeking review of my order dated October II, 1979, made in S.A.O. 142 of 1978. I had dismissed the second appeal and directed eviction of the tenants on the ground that the premises were let for commercial purposes and the statutory tenant having died, his heirs could not claim any right of occupation of the premises in view of the amended definition of "a tenant" in the Delhi Rent Control Act, 1958. By this review application, it is suggested that the order suffers from an error apparent on the face of the record so as to call for its review.

(2.) Apart from the question whether a review is permissible or not under the Delhi Rent Control Act, I do not think that there is any error of any kind in the impugned judgment. The learned Rent Control Tribunal had observed as follows :

(3.) In his deposition, Girdhari Lal had said as follows :