KANWAL NATH MEHRA Vs. RAM LAL SINDHWANI

JUDGEMENT

(1.) This second appeal is directed against the order passed by the Rent Control Tribunal on 12.4.1991, where by the appeal filed by the appellant against the order passed by the Addl. Rent Controller on 1.2.1991 dismissing his objection under section 21 of the Delhi Rent Control Act, 1958 (for short 'the Act'), was also dismissed.

(2.) The tenancy pursuant to section 21 of the Act commenced from 13.10.1978 for a limited period of three years, expiring on 12.1O.1981. Landlord's attempts to get the vacant possession of the property after expiry of limited period have been thwarted by the tenant so far by filing objections, which have been dismissed by the Judgments on concurrent findings of the two courts below.

(3.) On this second appeal being taken up for final hearing, Shri C.L.Nayyar, appearing for the respondent, has raised objection for dismissal of the appeaal for the reason that it did not comply with the requirements of filing of certified copies in consonance with the provisions of Order 42 Rule 2 CPC, as amended by the punjab & Haryana High Court, and adopted by the High Court of Delhi. This rule lays down as under: