BASANT LAL Vs. NIRMLA DAWAR

JUDGEMENT

(1.) These petitions have been filed challenging the common judgment/order dated 22.10.2020 passed by the learned Rent Control Tribunal (hereinafter referred to as the RCT ) in RCT No. 56/2016 and 57/2016, dismissing the appeals filed by the petitioner herein and ordering his eviction from the tenanted premises being shop No. J-71, Milap Market, Hari Nagar, New Delhi.

(2.) The Eviction Petition was filed by the respondents, being the legal representatives of the erstwhile landlord Shri Kesho Ram, against the petitioner under Section 14(1)(a) of the Delhi Rent Control Act, 1958 (Act), claiming therein that the petitioner had defaulted in tendering the payment of the rent with effect from 01.06.2005 and had not paid or tendered the same inspite of service of statutory notice dated 08.11.2007.

(3.) By the order dated 03.09.2015, the learned Additional Rent Controller, West District, Tis Hazari Courts (hereinafter referred to as ARC) was pleased to allow the said petition against the petitioner, directing the petitioner to pay the arrears of rent with effect from 01.06.2005 and continue to pay the same on a month-to-month basis at the rate of Rs. 400/- per month. The case was thereafter listed on 07.11.2015 for considering compliance of the interim order dated 10.09.2010 passed under Section 15(1) of the Act and to consider whether the petitioner was entitled to the benefit under Section 14(2) of the Act.