GURSHARAN KAUR Vs. TRILOK SINGH

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India is filed by the landlord impugning the concurrent judgments of the Additional Rent Controller and the Additional Rent Control Tribunal, dated 5.6.2013 and 29.4.2014 respectively, by which the eviction petition of the petitioner/landlord under Section 14(1)(a) of the Delhi Rent Control Act, 1958 (in short DRC Act ) has been dismissed. Eviction petition under Section 14(1)(a) of the DRC Act is filed when there is default in payment of rent in spite of service of a legal notice.

(2.) A reading of the impugned judgments shows that there were two aspects which were urged before the courts below, one aspect with respect to whether rate of rent was Rs.2500/- per month or Rs.1500/- per month and the second aspect was with respect to the period of default. On both these aspects it has been held against the petitioner/landlord because the courts below have held that the rate of rent is Rs.1500/- per month and not Rs.2500/- per month as contended by the petitioner/landlord and it has been held that there is no default from August, 2009 till September 2011.

(3.) On a query made to the counsel for the petitioner/landlord, it is stated that the petitioner/landlord is not disputing the aspect that the rate of rent is Rs.1500/- per month and that there is no default with respect to period from August 2009 to September 2011. If that be so, I fail to understand that what is left to be argued in this petition under Article 227 impugning the judgments of the courts below.