SHARMA BANU Vs. JAGDISH PARSHAD

JUDGEMENT

(1.) This is an appeal against the order of the Rent Control Tribunal dated January, 14, 1974.

(2.) The facts are these. On October 18, 1960, Jagdish Parshad and Rajinder Kumar, landlords owners, filed an application against one Gul Mohd. for his eviction from a Part of the property bearing No. 1485, Gali Chuleh Wali, Sadar Bazar. Delhi Gul Mohd. was a tenant under them on a monthly rent of Rs. 4.00. The sole ground of eviction was clause (g) to the proviso to Section 14 (1) of the Delhi Rent Control Act 1958 ("the Act") which is in these terms:

(3.) The tenant contested the claim. The rent controller dismissed the petition on September 4, 1961. The landlords went in appeal to the tribunal. The tribunal dismissed the appeal. The landlords thereupon preferred a second appeal to this Court. On February 3, 1966, their appeal was accepted and the case was remanded to the Rent Controller. On April 5, 1971, the Controller passed an order of eviction against the tenant on the ground mentioned in clause (g) to the proviso to Section 14 (1).