DULI CHAND Vs. JAGMANDER DASS

JUDGEMENT

(1.) In this second appeal under section 39 of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') the tenant challenges the judgment and order of the Rent Control Tribunal dated 24.4.1980 passing an order an order of eviction against him.

(2.) Briefly the facts are that the respondent-landlord filed an application for eviction of the appellant under section 14(l)(b) of the Act from shop No. 361 (Old No. 25-A) Azadpur, G.T. Road. Delhi. The ground of eviction pleaded in para 18 (a) of the application reads as follow:

(3.) The appellant in reply stated as under :