B P N SHRIVASTAVA Vs. POORI BAI

JUDGEMENT

(1.) This landlady-tenant litigation has had a chequered history.

(2.) Smt. Poori Bai, the respondent-landlady, filed aa application for eviction of the appellant-tenant Mr. B. P. N. Shrivastava from the first floor of premises No. D-34, Ajay Enclave, Subhash Nagar, New Delhi. The application was made under clause (a) of sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958 (to be referred to in brief as 'the Act').

(3.) In the said application it was asserted that a notice of demand had been served by registered post on 30th June, 1970. It was also stated that the notice of termination of tenancy had been so served on 3rd August, 1970. This application under Section 14 (!)(a) of the Act was filed on 14th September, 1970.