HARISH CHAND Vs. RAM CHANDER

JUDGEMENT

(1.) This is a second appeal by the defendants. The question of law formulated at the time of admission is as follows :

(2.) It is the admitted case of the parties that the lease was not registered. The question as posed, as noticed at the time of admission, is not res Integra. A decision of this court in Jagat Taran Berry v. Sardar Sant Singh, AIR 1980 Delhi 7 has decided this very point.

(3.) A brief reference to the facts is necessary. The tenancy commenced on 20.5.59 on the basis of an oral agreement and the monthly rent was fixed at Rs. 91.00. The premises is a shop in property No. 9996-A, Sarai Rohilla, New Delhi.