S.S. PURI Vs. R. CHANDER SHEKHAR

JUDGEMENT

(1.) THIS revision petition raises a question which is increasingly haunting the landlords as well as the tenants of such premises as are seemingly beyond the pale of the Delhi Rent Control Act.

(2.) AS we all know, nothing in the Delhi Rent Control Act applies to any premises, whether residential or not, whose monthly rent exceeds three thousand and five hundred rupees. Suits, therefore, are filed depending upon whether the Delhi Rent Control Act is applicable or otherwise.

(3.) IN December, 1991 the petitioner moved an application under Section 151 of the Code of Civil Procedure for direction to the respondent-tenant to deposit arrears of rent with effect from April 1991 and thereafter the continue depositing rent month by month by the 7th of each succeeding month. The respondent-tenant contested the application and took the plea that no order, as prayed for, could be passed.