INDIRA KUMARI Vs. BIMLA RANI

JUDGEMENT

(1.) The present petitions under Article 227 of the Constitution of India impugn the judgment dtd. 2/2/2019 passed by the Rent Control Tribunal, South East, Saket Courts, New Delhi (hereinafter 'Tribunal') in RCT ARCT Nos. 3/2018 and 4/2018, whereby the appeals filed on behalf of the respondents (hereinafter 'tenants') against the judgments dtd. 23/12/2017 passed by the Rent Controller, South, Saket Courts, New Delhi (hereinafter 'Rent Controller') have been allowed.

(2.) Notice was issued in the present petitions on 3/7/2019.

(3.) Vide the judgments dtd. 23/12/2017, the Rent Controller had allowed the eviction petitions filed on behalf of the petitioner (hereinafter 'landlord') under Sec. 14(1) (a) of the Delhi Rent Control Act, 1958 (hereinafter 'DRC Act') and had further observed that the benefit under Sec. 14(2) of the DRC Act cannot be given to the tenants in these cases. The said judgments of the Rent Controller were challenged by the tenants by way of appeals before the Tribunal to the limited extent of the denial of benefit of Sec. 14 (2) of the DRC Act to the tenants and the said appeals have been allowed by the impugned judgment.