TARA SINGH HARBANS SINGH Vs. GURDWARA PRABHANDAK COMMITTEE

JUDGEMENT

(1.) This order will dispose of S. A. 0s. 38 of 1971, 39 of 1971 and 40 of 1971.

(2.) The appellants (hereafter called "the tenants") in all these three appeals are in occupation of three different shops in property No. 1833-39, Gurdwara Sis Ganj, Chandni Chowk, Delhi as tenants of the respondent (hereafter called "the landlord") at rates of rent which it is not material to mention for decision of the controversy in these appeals.

(3.) In February, 1967, the landlord filed three separate applications under Section 19 of the Slum Areas (Improvement and Clearance) Act, 1956 for permission to file suits for eviction against the tenants. In November, 1968, permission was granted on the basis of a compromise entered into between the parties according to which the landlord agreed to allow time to the tenants to vacate the premises in their respective occupation by October 31, 1970.