OM PRAKASH Vs. PANCHI DEVI

JUDGEMENT

(1.) THIS second appeal is filed under Section 100 CPC against the concurrent judgments of the courts below decreeing the suit of the respondent/plaintiff/landlord for possession under Order 12 Rule 6 CPC. The suit has been decreed under Order 12 Rule 6 CPC because if a premise is newly constructed in Delhi, then, by virtue of Section 3(d) of the Delhi Rent Control Act, 1958, for a period of 10 years of construction the tenants will not get the protection of the Rent Control Act.

(2.) THOUGH the suit was filed not on the ground of the premises being outside the Rent Control Act by virtue of Section 3(d) but Section

(3.) IN view of the above, no substantial question of law arises under Section 100 CPC and the appeal is accordingly dismissed, leaving the parties to bear their own costs.