RAMESH CHAND Vs. DELHI CLOTH AND GENERAL MILLS

JUDGEMENT

(1.) This second 'appeal is against an order dated January 8, 1971, by which the Rent Control Tribunal dismissed Vie appeal of Shri Ramesh Chand.

(2.) On March 6, 1968 a petition. under section 22 of the Delhi Rent Control Act, 1958 was made by the General Attorney of Delhi Cloth Mills Co. Ltd. (hereinafter referred to as "the Company"). By it eviction of Shri Ramesh Chand was sought from quarter No. 304 (Municipal No. 9787, Ward No. XIV. B, Line, Double Phatak Road, Kishan Ganj, Delhi.

(3.) Admittedly the Company is the landlord of the premises id dispute. When Shri Ramesh Chand was in the employment of the Company the premises were allotted to him in July 1943. Even though Shri Ramesh Chand retired from the service of the Company in July 1966 and thus ceased to be its employee yet he did not vacate the premises.