INTERNATIONAL CENTRE FOR KATHAKALI Vs. H.K. MALIK

JUDGEMENT

(1.) These cases have come on remand from the Supreme Court with a direction that the appeals be decided in accordance with the directions contained in its judgment in the case of Sh. Hem Chand v. D.C. & Co. Mills, 1977 AIR(SC) 1986.

(2.) The appellant was a tenant of the respondent in respect of the premises bearing No-1184 Rajinder Nagar, New Delhi. The rent in respect of this premises which was payable was Rs. 3300/- p.m.

(3.) With effect from 1st October 1969 no rent was paid. A notice of demand dated 10th March, 1970 was sent By the said notice the tenancy of the appellant was also sought to be terminated.