M.B. SINGH Vs. VIDYA BHUSHAN KHANNA

JUDGEMENT

(1.) THIS is a tenant's appeal from the order of the Rent Control Tribunal dated September 20, 1977.

(2.) THE dispute is in respect of one room in property No. 6/32 W.E.A., Karol Bagh, New Delhi. This room was taken on rent by the tenant on August 6, 1960 on a monthly rent of Rs. 70/- from Anant Ram Khanna (since deseased). On July 21, 1961 the landlord filed a petition for recovery of the possession of the said room on grounds of non-payment of rent for the period November 1, 1960 to January 30, 1961 subletting, misuser and user contrary to the terms of the lease deed between the landlord and under Delhi Development Authority in respect of the plot on which the premises had been constructed despite notice i.e. under clauses (a), (b), (c) and (k) of the proviso to sub-section 14 of the Delhi Rent Control Act, 1958 (for short 'the Act').

(3.) IN these proceedings, an order under Section 15(1) of the Act was made on January 9, 1962 directing the tenant to deposit the arrears or rent with effect from November 1, 1960 at the rate of Rs. 65/- per month within one month of the order and future rent at the same rate by the 15th of each following month.