PREM NATH KAPUR Vs. RAM SHIKSH MEHTA

JUDGEMENT

(1.) This is an appeal from the order of the Rent Control Tribunal dated 11th September, 1979.

(2.) The appellant is a tenant. The respondents are the landlords sued the tenant for ejectment on the ground of bona fide requirement under Section 14( I )(e) read with Section 25B of the Delhi Rent Control Act (the Act). During the pendency of the case for ejectment the landlords made an application to the rent controller under Section 15(2) asking him to order the tenant to deposit arrears of rent. The controller made the order on August 29,1979. He directed the tenant, to deposit all arrears of rent and future rent month by month in accordance with Section 15(2).

(3.) From the controller's order the tenant appealed to the rent control tribunal. FollowingmydccisioninJ?.Jf. Parikh v. Uma yerma, A.I.R. 1979 Delhi 17 and a subsequent decision of RanganathanJ. in Som Nath Raina v. Kirpa Ram, S. A. 0. 295 of 1977 decided on August 10, 1979 (1979) 16 D.L.T. 327 the tribunal held that the appeal was incompetent. So the appeal was dismissed and is not maintainable.