LACHHMAN DAS Vs. SURAJ PARKASH MAHAJAN

JUDGEMENT

(1.) Shri Suraj Parkash Mahajan filed an eviction petition against Shri Lachman Dass and another under clauses (a), (b), (e), (f), (g) and (j) and Section 14 (1) of the Delhi Rent Control Act, 1958. The petition was allowed under clause (a) by an order dated 20th May, 1977.

(2.) Shri Lachman Dass and another hereinafter referred to as the Appellant preferred Rent Control Appeal No. 546 of 1977. Shri Mahajan filed two appeals, R.G.A. No. 725 of 1977 and R.G.A. No. 724 of 1977 against the order of the Rent Controller under S. 15(7). All the three appeals were decided by an order dated 11th September, 1979. The order of eviction under clause (a) was set aside. The order dismissing the eviction petition under clause (b), (e), (g) and ( j) was upheld but eviction was ordered under clause

(3.) . On 25th October, 1979, the appellant filed the present appeal against the aforesaid order dated 11th September, 1979. Having regard to the time taken in obtaining certified copy of the order dated 11th September, 1979, this appeal could be filed upto 21st November, 1979.