DELHI TRANSPORT CORPORATION Vs. SHOBHA CHANDRAKANT

JUDGEMENT

(1.) This Second Appeal is directed against the concurrent findings of the learned Rent Control Tribunal, Delhi, by which, appellants appeal against the order dated April 26, 1991, passed by Additional Rent Controller, Delhi, was dismissed.

(2.) Briefly stated, the facts of the case are that on July 8, 1986, a conditional eviction order, on the ground covered by Section 14(1) (a) of the Delhi Rent Control Act, 1956, 1958 hereinafter called the Act, was passed, by learned Additional Rent Controller, against M/s. Concord International Pvt. Ltd. respondent no. 2 herein. As, the conditional eviction order was not complied with, therefore, the landlord/owner, respondent no. 1 herein, on December 8, 1986, filed an application for execution of the eviction order. During the execution proceedings, appellant herein, filed his objections dated May 19, 1987 under Section 25 of the Act thereby, alleging that in fact, he became the tenant in the demised premises with effect from August 25, 1978, on which date, the keys of the premises were handed over to him, by attorney of respondent No. 1.

(3.) Both the parties produced oral, as wall as, documentary evidence.