MUSTQEEM Vs. MOHD YASIN

JUDGEMENT

(1.) This regular second appeal impugns the concurrent judgments of the courts below by which the suit of the respondent-landlord for possession has been decreed against the appellant/tenant under Order 12 Rule 6 CPC.

(2.) It is not disputed before this Court that the suit premises do not fall within the Delhi Rent Control Act, inasmuch as, for the village of Jafrabad there is no notification extending the application of the Delhi Rent Control Act to such area. Therefore, the civil courts will admittedly have jurisdiction. The relationship of landlord and tenant between the parties is not disputed and nor is the serving of the legal notice under Section 106 of the Transfer of Property Act, 1882 terminating the tenancy.

(3.) Therefore, there is no question of fact or question of law or any substantial question of law for this appeal to be maintainable.