VISHWANATH Vs. CHAMAN LAL KHANNA

JUDGEMENT

(1.) This is a tenant's appeal from the order of the rent control tribunal dated April 30. 1974.

(2.) The facts are these. The apellant No. 1 Vishwa Nath carried on the business of advertising under the name and style of interads International Advertising Agency. He was the sole proprietor of this business. On November 1,1962, he took one. room 9 X 20 feet on the back side in a building bearing No. 6/4 Asaf Ali Road, Delhi, on a monthly rent of Rs. 100.00 . This room is being used as an oftice, Chaman Lal Khanna. Advocate, and his three sons are the landlards of that building. They are respondents 1 to 4.

(3.) Vishwa Nath thought of expanding his business, in 1964 he formed a limited company. He called it Interads Advertising (P) Limited ("the company"). Pro:n 1962 till the beginning of i964 he paid rent in the name of interads International Advertising Agency. After the formation of the company in 1964 the company started paying rent- Rent was being paid by pre-reccipted cheques- At the reverse, of the cheque a receipt was printed. The receipt is in these terms: