O. M. PARMAR Vs. HARSH VARDHAN NAYYAR

JUDGEMENT

(1.) Eviction Petition E18/2012 was instituted by the respondent Harsh Vardhan Nayyar against the petitioner Dr. O M Parmar, seeking eviction of the petitioner under Clause (a) of the proviso to Sec. 14(1)[14. Protection of tenant against eviction -

(2.) For ease of reference, allusion to the petitioner and the respondent would be made, hereinafter, as "Parmar" and "Nayyar" respectively.

(3.) The petition alleged that Parmar was in default of rent since 1/1/2001, despite service of legal notice on him, by Nayyar, on 30/9/2010. In the circumstances, Nayyar, invoking Clause (a) of the proviso to Sec. 14(1) of the DRC Act, [which for ease of reference, would be cited hereinafter as Sec. 14(1)(a)], sought that Parmar be evicted from the tenanted premises.