RANJIT SINGH DECD Vs. B S SETHI DECD

JUDGEMENT

(1.) . Ranjit Singh (since deceased) had filed this appeal against the order of the Rent Control Tribunal dated November 18, 1986, by which his appeal against the order of eviction from the premises in question passed by the Additional Rent Controller on the grounds of eviction covered by clauses (d) & (h) of proviso to sub-section (1) of Section 14 of the Delhi Rent Control Act was dismissed.

(2.) . During the pendency of this appeal Ranjit Singh tenant as well as Shri B.S. Sethi landlord-respondent bad died and their legal representatives have been brought on record. The ground of non-payment of rent was negatived by the Additional Rent Controller and no longer survives for decision in this appeal.

(3.) . Facts in brief are that Ranjit Singh a displaced person having come over to Delhi alongwith his family members soon after partition of the country and a driver by profession bad ground floor of house No. XVI/356 Faiz Road, Delhi in September 1947 (copy of which is Ex.AWI/2) pertains to residential premises only. Admittedly Ranjit Singh had five sons and a wife and all of them started living in that one room accommodation. It has come in evidence that in room a wooden partition was put and some portion of that room was used as a kitchen and also some portion as bath room.