NIHAL SINGH Vs. PARKASH CHAND KHURANA

JUDGEMENT

(1.) This second appeal under Section 39 of the Delhi Rent Control Act, 1958 (for short 'the Act') is directed against the judgment and order of the Rent Control Tribunal dated 17th July, 1982 confirming the order of the Additional Rent Controller dated 29th January, 1982 dismissing the appellant's application for recovery of possession under Section 21 of the Act. Briefly the facts are that on 3rd January, 1977 the appellant and the respondent jointly filed an application under Section 21 of the Act seeking permission for letting second floor of the premises at plot No. R-810, New Rajinder Nagar, New Delhi by the appellant to the respondent for a fixed period of two years on a monthly rent of Rs. 1000.00 . It has been alleged in this application that the appellant, owner-landlord does not require the second floor premises for a period of two years.

(2.) The landlord made his statement before the Additional Controller as follows on 4th January, 1977 :-

(3.) The Additional Controller on 4th January, 1977, passed the following order :-