DHARAM PAL AND SONS Vs. PARMESHWARI DAS

JUDGEMENT

(1.) This second appeal under Section 39 of the Delhi Rent Control Act, 1958 (hereinafter called the Act) is directed against the judgment of the Rent Control Tribunal dated 19th August, 1977 affirming the order dated 20th May, 1974 passed by the Additional Rent Controller, Delhi ordering eviction of the appellants on the ground contained in proviso (a) to Sub-section (1) of Section 14 of the Act and also passing an order under Section 15(1) of the Act and holding that if the appellant deposits arrears of rent with effect from 1st December) 1972 up to date within one month @ 150.00 per month, the appellant will be entitled to the benefit of Section 14(2) of the Act.

(2.) The respondent landlord had filed a petition for eviction against the appellant on the ground that the appellant was habitual defaulter in the payment of rent and did not pay the same whenever it fell due. At present, it was stated, that a sum of Rs. l,500.00 was due for the period 1st December, 1972 to 31st September, 1973 which he failed to pay inspite of repeated demands.

(3.) The petition for eviction was filed on or about 8th October, 1973.