KARTAR KAUR Vs. JASBIR SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment and order of the Rent Control Tribunal in RCA No. 365/1982, which appeal was preferred against the order of the Additional Rent Controller, Delhi dated 19th April, 1982, awarding benefit under sub-Section 2 to Section 14 to the appellant herein on compliance of the order passed under Section 15(1) of the Delhi Rent Control Act and further ordering the eviction under Section 14(1)(e) of the Delhi Rent Control Act.

(2.) The brief facts of the case as noted by the learned Tribunal are as under :

(3.) The learned Tribunal while affirming the order of the Additional Rent Controller dated 19th April, 1982 had held that the property in dispute was not WAKF property and that Ajit Singh, predecessor in interest of the respondent was sole occupant and the allottee of the premises in question.