DEEPAK NIJHAWAN AND ORS. Vs. R.N. ABROL

JUDGEMENT

(1.) The present appeal is directed against the judgment and decree dated 23.12.2012 passed by the Fist Appellate Court, namely, the learned ADJ, Central-17, Delhi in RCA No.17/2011 preferred by the appellants/plaintiffs.

(2.) The case of the plaintiffs/appellants was that they had initially let out the suit property bearing no.1337, Ground Floor, Sector-D, Pocket-1, DDA Flats, Vasant Kunj, New Delhi to the respondent/defendant on 18.06.1988 on an initial rent of Rs.2,500/- excluding water, electricity and other charges. The said lease was for a period of three years w.e.f. 19.06.1988. Consequently, the said initial lease expired on 19.06.1991. The plaintiff claimed that the same had been extended by the parties upto 30.06.1992 on 21.03.1991. The plaintiff claimed that on that occasion, the rent was enhanced by 10% to Rs.2750/- p.m.

(3.) The plaintiff sent a notice dated 08.07.1994 to increase the rent by resort to section 6A, read with section 8 of the Delhi Rent Control Act, 1958 (DRC Act). In this notice, the plaintiff claimed that the rent had been increased from Rs.2,500/- by 10%, w.e.f 19.06.1991. The plaintiff sought a further increase of 10% w.e.f. 19.06.1994 thereby increasing the rent to Rs.3025/- p.m.