CHANDERWATI Vs. GIANWATI

JUDGEMENT

(1.) S.A.O. 20 of 2002 is directed against the judgment and order dated 1.4.2002 of the Additional Rent Control Tribunal (for short 'Tribunal') in RCO No.488/95, which appeal arose out of the order of the Rent Controller dated 18.5.1995, holding that the respondents 2 to 4 therein (appellants herein) are direct tenants of the respondents (appellants before the tribunal). The Tribunal reversed the order of the Rent Controller holding that the sub-tenants who had not given notice under Section 17(2) of the Delhi Rent Control Act, 1958 (for short 'the Act') were not entitled to be treated as direct tenants of the landlord.

(2.) Brief facts of the case, as noted by the Tribunal, are -

(3.) It is submitted by counsel for the appellants that since the appellants were inducted as sub-tenants prior to 1952 and the landlord had knowledge thereof, they automatically became tenants of the landlord, in their own rights, on termination of the tenancy of the original tenant.