SIKANDER LAL Vs. ANAND MOHAN BHUTANI

JUDGEMENT

(1.) These are two appeals against the order of Rent Control Tribunal dated December 20, 1971. One appeal is by the landlord. The other is by the tenant. This judgment will govern them both.

(2.) The tenant Dr. Anand Mohan Bhutani is a medical practioner. He is an M.B.B.S. Years ago he took on rent a self-contained independent house built on a plot of 230 sq. yards of land. It was a single storeyed house. It was flat No. 9, Block No. 6 on Ajmal Khan Road, Western Extension Area Karol Bagh, New Delhi.

(3.) He took the house for residence cum business. He lived and worked there. He took: it on rent from the predecessor-in-interest of the present landlord Sikandar Lal. In 1950 Sikandar Lal purchased the house. The tenant was paying Rs. 110.00 per month as rent.