GIRDHARI LAL Vs. RADHAY DEVI

JUDGEMENT

(1.) Radhey Devi is the landlady. Different parts of the building were let out by her to four different tenants, Girdhari Lal is one of them.

(2.) Monthly rent payable by Girdhari Lal is Rs.20.00 . On account of non- payment of rent, earlier he was proceeded against under Section 15(1) of the Delhi Rent Control Act (hereinafter referred to as "the Act") and that matter was decided on 25th November, 1970 by Additional Rent Controller wherein he noticed that the tenant has deposited the arrears of rent and the ground of eviction on account of non-payment of rent did not survive. There was another ground of eviction in that petition, namely, that the landlady required the building for reconstruction. The landlady gave up that point in the first application with permission to take up this ground whenever she files a fresh application for eviction. The Rent Controller consigned that rent application of the landlady with permission to her to take up the point of eviction on the ground of reconstruction on payment of costs of Rs.20.00 .

(3.) The landlady filed four separate eviction petitions against four tenants on the ground of rebuilding including Girdhari Lal, tenant, and in his case, she sought his eviction on the ground that he was in arrears of rent with effect from 1st November, 1970 and despite notice did not pay the arrears of rent and, therefore, was liable to eviction under Section 14(l)(a) read with Section 14(2) of the Act.