DAVINDER KUMAR Vs. INDER KISHAN

JUDGEMENT

(1.) This CM (Main) was filed by the petitioner-tenant against his respondent-landlord challenging an order dated 22/09/2000 passed by learned Additional Rent Control Tribunal, Delhi by which the appeal filed by the respondent-landlord against an order directing restoration of the tenanted premises was allowed and considering the fact that the tenanted premises had already been demolished and a new multi-storyed structure had come up at the site, a compensation of Rs.75,000.00 was awarded to the petitioner-tenant in lieu of restoration of the tenanted premises.

(2.) A learned Single Judge of this Court vide orders dated 15/11/2000, after noticing that the premises from which the petitioner was dispossessed had already been demolished and a new building had been constructed on the land observed that the Additional Rent Control Tribunal was justified in declining the request for restoration but admitted the petition on the limited question of adequacy of compensation.

(3.) I have heard learned counsel for the petitioner and learned counsel for the respondent.