SHAKUNTALA Vs. RANI

JUDGEMENT

(1.) This petition, under Article 227 of the Constitution of India, assails judgment dtd. 10/7/2019 passed by the learned Rent Control Tribunal in RCT 09/19 (Shakuntala v. Rani). Facts

(2.) Rani is the landlady and Shakuntala the tenant, in respect of the premises comprising a flat on the second floor of the property bearing no. C-110/12, Ganesh Nagar, New Delhi-110018 ("the tenanted premises", hereinafter).

(3.) These proceedings emanate from Eviction Petition ARC 25248/16, instituted by the respondent against the petitioner. The respondent, in the said petition, sought to evict the petitioner from the tenanted premises under clause (a) of the proviso to Sec. 14(1) of the Delhi Rent Control Act, 1958 ("the DRC Act"). The statutory provision in question would be referred to hereinafter, as Sec. 14(1)(a), for convenience.