IQBAL SINGH Vs. A. K. GUPTA

JUDGEMENT

(1.) It needs to be evaluated whether a tenant after voluntarily agreeing to enhance the rent can retract later.

(2.) The petitioners herein are landlords and respondent their tenant.

(3.) For the sake of convenience, I would be referring to the parties as per their nomenclature in the Eviction Petition and, therefore, the petitioners would be referred to as 'landlord' and the respondent as 'tenant".