HARBANS LAL MEHRA Vs. RAMESHWAR NATH

JUDGEMENT

(1.) ROSA 27/2002 is directed against judgment and order dated 2.8.2002 of the Additional Rent Control Tribunal, Delhi, (for short Tribunal,) in RCA No. 980/1996 whereby the learned Tribunal has reversed the findings of the Additional Rent Controller who had dismissed the petition of the petitioner (respondent herein) filed under Section 14(l)(b), (d), (h) of the Delhi Rent Control Act, 1958 (for short 'Act').

(2.) Brief facts of the case, as have been rioted by the Tribunal, are as follows:

(3.) The Tribunal, while adjudicating upon the matter, held that Ex. AW-1 / 1 was the document which could be looked at for collateral purpose inasmuch as the premises in question was let out in the year 1951 to one Kanhaiya Lal and, further relying upon Ex. AW-2/4, held that the respondent (appellant herein) was in possession of a portion of the premises let out to Kanhaiya Lal and, therefore, a case under Section 14(1 )(d) of the Act is made out.