GIAN SINGH Vs. TARLOK SINGH

JUDGEMENT

(1.) This is a tenant's appeal against the order of the rent control tribunal dated January 13, 1972.

(2.) The appellant Gjan Singh is a tenant of house No. 40-4J/4921 Mtliulcd in Raigarpura, Karol Bagh. New Delhi on a monthly rent of Rs. 20.00 . In this house he has one room. kitchen, varandah and common bath, latrine and a court yard in his occupation. The respondent Tarlok Singh is the landlord. He purchased this property on March 30. 196S. The appellant is a tenant since the days of the previous o\vner. On March 30, 1968, he attorned to the res- pondent.

(3.) On May 23, 1969, the landlord filed a petition for the tenantejectment. Ejectment was sought on clause (h) of the proviso lo S. 14(U of the Delhi Rent Control Act, 1958 ("the Act"). That Clause reads: