MADAN LAL Vs. ASHOK KUMAR

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is filed by the petitioner/tenant impugning the concurrent judgments of the courts below; of the Additional Rent Controller dated 01.4.2013 and the Rent Control Tribunal/first appellate court dated 28.9.2013; which have passed an eviction decree against the petitioner/tenant under Section 14(1)(j) of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') on the ground that the petitioner/tenant failed to repair the damage caused to the tenanted premises within the period of 30 days granted as per Section 14(10) of the Act, by the judgment dated 01.8.2011.

(2.) The judgment dated 01.8.2011 passed by the Additional Rent Controller contains the following operative portion in para 15:-

(3.) The damage which has to be repaired is stated in para no.10 of the judgment dated 01.8.2011, and this para no.10 reads as under:-