ANIL SACHDEVA Vs. TWO BROTHERS PRIVATE LIMITED

JUDGEMENT

(1.) This appeal is directed against the order dated 27th November, 1980 passed by the Rent Control Tribunal, Delhi, passing an order under Section 15(1) of the Delhi Rent Control Act 1958 (hereinafter referred to as the act).

(2.) The Tribunal by the impugned order set aside an order dated 19th July, 1980 whereby the Additional Rent Controller, had deferred passing an order under Section 15(1) of the Act.

(3.) The Tribunal found that there is a relationship of Iandlord and tenant between the parties. The Tribunal also found that in view of two agreements dated 3rd September, 1975 and 29th July, 1976 prima facie there is no deprivation of any portion of the premises let out by the landlord to the tenant. The Tribunal also found that prima facie the rate of rent is Rs. 2,000/ per month and a sum of Rs. 16,000.00 are in arrears towards rent until June, 1978, and thereafter the petitioner-tenant is in arrears of rent @ Rs. 2000.00 per month and, therefore, the Tribunal directed the same to be deposited within one month and subsequent rent shall be paid or deposited month by month by the 15th of each succeeding month.