NARINDER KUMAR Vs. T C JAIN

JUDGEMENT

(1.) Since common questions of law arise in these two appeals, I propose to dispose them of by this common judgment.

(2.) Except where necessary to refer to the facts of S.A.O. No. 366 of 1981, mainly the facts of S.A.O. 365 of 1981 are being referred to in this judgments

(3.) The challenge in this Second Appeal (S.A.O. 365 of 1981) is to the legality of the order passed under section 15(1) of the Delhi Rent Control Act (herein called 'the Act'), which order has been affirmed by the Rent Control Tribunal, whereby the tenant, appellant herein, 'has been directed to pay to the landlord, respondent herein, or to deposit in Court rent at the rate of3472.00 with effect from 1st June, 1980, and continue to pay or deposit the future monthly rent by the 15th of each succeeding month. This order has been passed during the pendency of the petition under section 14(1) (a) of the Act in which it has been alleged that the appellant had not paid or tendered the rent since 1st March, 1980 in spite of a valid notice of demand.