ONKAR MAL LAKHOTIA Vs. SUMITRA DEVI

JUDGEMENT

(1.) This second appeal is directed against the order of Rent Control Tribunal dated 15th March, 1982 whereby the Rent Control Tribunal dismissed the appeal filed by the appellants against the order of the 5th Additional Rent Controller, Delhi, dated 18th May, 1981 under clause (a) to the proviso to sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act").

(2.) The appeal arises in the following circumstances :-

(3.) The landlady in the case is Smt. Sumitra Devi, a widow. The tenants were one Onkar Mal Lakhotia and his son Rama Shankar Lakhotia.