APPAREL TRENDS Vs. KRISHNA DANDONA

JUDGEMENT

(1.) This second appeal by the tenant M/s. Apparel Trends against the order of the Rent Control Tribunal has arisen in the following circumstances.

(2.) The tenant took on rent the ground floor and the basement of the industrial premises bearing No. A-21/13, Naraina Industrial Area, Phase II, from its owner Shri Som NathDaiidona by a deed of licence dated 21st July 1976. (Shri Dandona has died and he is now represented by his legal heirs). The essential terms of the licence are :

(3.) On 29th May 1981 the landlords/respondents filed an application under Section 14(l)(a)(c) and (k) of the Rent Control Act against the tenant for its eviction on the ground that the tenant has not paid the rent from 16th December 1978. It was also contended that the tenant was using the premi- ses contrary to the conditions of the lease.