LAWS(DLH)-1975-8-7

GANGA PERSHAD Vs. TRIBENI DEVI

Decided On August 14, 1975
GANGA PRASHAD Appellant
V/S
TRIBENI DEVI Respondents

JUDGEMENT

(1.) This is an Appeal against the order of the Rent Control Tribunal dated January 31, 1973.

(2.) . The facts are these. Ganga Prasad and Hardwari Lal are the landlords and owners of a house No. 2790 situated in Gali Rajputana, Subzi Mandi, Delhi. In one room there was a tentant. He was Sukh Ram. He is now dead.

(3.) . In 1970 the landlords brought a petition for eviction against Sukh Ram's widow, his major son and two minor sons. Ejectment was claimed on a number of grounds. It is not necessary to refer to those grounds.