SATNAM SINGH Vs. BOLAKI MAL AND SONS

JUDGEMENT

(1.) In CM 1017/91, the petitioner has prayed for condonation of delay in filing the revision petition. In order to decide this application it is necessary to narrate some facts.

(2.) According to the petitioner, his father Nirmal Singh, came in occupation of the disputed premises in September, 1947. The property in which the premises are located was transferred in favour of respondent No. 1 on the basis of a certificate of sale issued by the Custodian Department on 28.8.1961. On the strength of this certificate, title of respondent No.1 was duly registered in the office of the Sub Registrar on 21.8.1961.

(3.) A petition for eviction was filed by respondent No. I against Nirmal Singh seeking his eviction under Section 14(l)(a), (c) & (e) of the Delhi Rent Control Act, 1958. It was dismissed on 10.2.1981. Appeal was preferred by respondent No. 1 before the Rent Control Tribunal, Delhi. In the meanwhile, Nirmal Singh expired and the 645 appeal of respondent No.1 was also dismissed on 8.2.1981.