DHARAM Vs. ROOP RAM

JUDGEMENT

(1.) This petition by the tenants is directed against the order dated May 20, 1983 made by the Additional Rent Controller, directing their eviction from the premises in dispute.

(2.) The dispute is in respect of a room in House No. 4777, Gali No. 46, Hardhian Singh Road, Karol Bagh, New Delhi. This room was letout to Tara Chand (predecessor-in-interest of the present petitioners) long back on a monthly rent of Rs. 251-. The respondent landlord sought an eviction of the petitioners from the said room under clause (e) of the proviso to subSection (1) of Section 14 of the Delhi Rent Control act (for short the Act).

(3.) The petitioners admitted the relationship of landlord and tenant between the parties. It was also admitted that the respondent was the owner of the property in dispute. The other requirement, namely that the landlord had no other reasonably though disputed in the written statement was not disputed before me at the time of arguments.