LAWS(DLH)-1975-5-27

MANORMA KHANNA Vs. A R MALIK

Decided On May 01, 1975
MANORMA KHANNA Appellant
V/S
A.R.MALIK Respondents

JUDGEMENT

(1.) This is a tenant's appeal against the order of the Rent Control Tribunal dated 3rd September, 1974.

(2.) These are the facts. The respondent, Shri A. R. Malik is the owner of a single storey house No. E-217 situated in Greater Kailash-I, New Delhi. There is one drawing room, two bed rooms, two baths, one kitchen, one store, courtyard and verandah on the ground floor of the house. There is no construction on the roof. There is of course a latrine there.

(3.) . On 1st December, 1964 the landlord let these premises on rent to Smt. Manorma Khanna at a monthly rent of Rs. 340.00 .