REGENT COMPUTRONICS PVT. LTD.

K.C.AGRAWAL Appellant

V/S

HARDIP SINGH Respondents

Referred Judgements :-

SH.MADAN LAL V. HAZARA SINGH [REFERRED TO]
HARINDER MOHAN RANA V. SOHAN LAL [REFERRED TO]
BISRAM SINGH AND ANR. V. DANNA [REFERRED TO]
PAL SINGH V. SUNDER SINGH (DEAD) BY L.RS. AND OTHERS [REFERRED TO]
RAM PASRICHA VS. JAGANNATH [REFERRED TO]
KANTA GOEL VS. B P PATHAK [REFERRED TO]
S B ABDUL AZEEZ VS. M MANIYAPPA SETTY [REFERRED TO]
CARONA SHOE COMPANY LIMITED VS. K C BHASKARAN NAIR [REFERRED TO]
J P ANAND VS. D C BAFFNA [REFERRED TO]
SHEELA VS. FIRM PRAHLAD RAI PREM PRAKASH [REFERRED TO]
VIJAY KUMAR VS. INDER SAIN MINOCHA [REFERRED TO]
UJAGAR SINGH KAKKAR VS. CHANDER MOHAN [REFERRED TO]
RAM CHARAN MOWAR VS. VED PRAKASH [REFERRED TO]
KALLAN VS. DISTRICT JUDGE ALLAHABAD [REFERRED TO]

JUDGEMENT

(1.) C.R.981 of 2001 is directed against the judgment and order dated 2.5.2001 of the Additional Rent Controller (for short 'Controller') in E-147/96 allowing the petition of the landlord-respondent herein filed under Section 14(l)(e) read with Section 25-B of the Delhi Rent Control Act, 1958 (for short 'Act') while giving the tenant-petitioner herein six months' time to vacate the premises in question.

(2.) Brief facts of the case, as noted by the learned Controller, are as under:

(3.) The learned Controller, on the basis of the evidence adduced before him, namely, statements of AW-1 and AW-2 on behalf of the landlord/owner and RW-1 on behalf of the respondent-tenant, returned a finding that the respondent herein was co-owner of the premises in question, and, therefore, a landlord even though the premises had been let out by his mother as an attorney of AW-2, Dr. Premjit Singh.

Click here to view full judgment.

K C AGRAWAL Vs. HARDIP SINGH

Referred Judgements :-

JUDGEMENT

QUick Links

Get in Touch

Email

Contact Numbers

Address