RAMESH KHANNA Vs. INDER MOHAN LAL

JUDGEMENT

(1.) This second appeal by the tenant is directed against the order dt. 28th August, 1980 passed by the Rent Control Tribunal, Delhi whereby his appeal against the dismissal of his objections, was also dismissed.

(2.) The respondent Shri Inder Mohan lal is the owner-landlord of the premises in dispute. He filed an application under section 21 of the Delhi Rent Control Act, 1958 (here-in-after called ''the Act") for permission to create a limited tenancy in favour of the appellant for a period of two years w.e.f.l5thJuly,1976. In the application it was stated that the respondent has agreed to let out to the appellant, for the first time, on terms and conditions set out in proposed lease deed for two years subject to the grant of permission by the Court. The proposed agreement of lease and copy of plan of the premises was filed along with the application. He also made a statement before the Additional Rent Controller to the following effect :--

(3.) On the basis of the application and the statements made by the parties, the Additional Rent Controller passed the following order :-