BHAGWAT PERSHAD Vs. SHANTI DEVI

JUDGEMENT

(1.) In this second appeal by the tenant the order of eviction passed against him by the Rent Control Tribunal, on an appeal having been filed by the respondent No. I-landlady, is being assailed.

(2.) Respondent No. I (hereinafter referred to as 'the landlady' is the owner of premises No. 21 Ashoka Park, Rohtak Road, Delhi. The appellant -herein (hereinafter referred to as 'the tenant') was admittedly a tenant of these premises on a monthly rent of Rs. 320.00 . The landlady filed a petition for eviction under clauses (a), (b), (C) and (h) to the proviso to Sub-section

(3.) The said petition was contested by the tenant as well as by respondent No. 5. The other respondents were proceeded ex parte. The various allegations which had been raised by the landlady were disputed by the tenant as well as by respondent No. 5.