S S PURI AVSM Vs. R CHANDER SHEKHAR

JUDGEMENT

(1.) This revision petition raises a question which is increasingly haunting the landlords as well as the tenants of such premises as are seemingly beyond the pale of the Delhi Rent Control Act.

(2.) As we all know, nothing in the Delhi Rent Control Act applies to any premises, whether residential or not, whose monthly rent exceeds three thousand and five hundred rupees. Suits, therefore, are filed depending upon whether the Delhi Rent Control Act is applicable or otherwise.

(3.) In November, 1991, the petitioner, claiming himself to be the owner- landlord of the suit premises filed a suit for possession and recovery of rent for the months of April and May, 1991 at the agreed rate of Rs. 3800.00 per month besides damages at the rate of Rs. 5000.00 per month with effect from June, 1991.