LAWS(DLH)-1994-2-62

CHIC INTERNATIONAL PRIVATE LIMITED Vs. NAINTARA SHARMA

Decided On February 01, 1994
CHIC INTERNATIONAL PRIVATE LIMITED Appellant
V/S
NAINTARA SHARMA Respondents

JUDGEMENT

(1.) In this second appeal filed by the tenants the question in dispute falls in a very narrow compass but first brief naration of the facts for the disposal of this appeal is essential.

(2.) The respondents/landlords filed the eviction petition against the appellants M/s. Chic International (P) Ltd. and others invoking Clause (b) of proviso of Sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958 (in short the 'Act') for recovery of possession of premises comprising of eighth floor flat bearing No. 802, Eros Apartments, at the property No. 56 Nehru Place, New Delhi.

(3.) It is alleged that the premises were let to respondent No. 1- M/s. Chic International (P) Ltd. with effect from 1st December, 1976 at a monthly rent of Rs. 2102.10 vide a written agreement. It is further alleged that during the subsistence of tenancy first appellant changed its nomenclator from M/s. Chic International (P) Ltd. to M/s. Chic Travels (P) Ltd. It is further alleged that the said appellants subsequently during the subsistence of tenancy have sublet, assigned or otherwise parted with the possession of the premises to appellant No. 3 M/s. Kesha Sales Pvt. Ltd. and to some other unknown person without obtaining consent in writing of the landlords.