JOGINDER SINGH Vs. UMA VATI

JUDGEMENT

(1.) This revision petition under Section 25B(8) of the Delhi Rent Control Act, 1958 (for short 'the Act') by the tenant is directed against the order of the Addl. Rent Controller dated Agust 19, 1983.

(2.) The dispute is in respect of a flat in property bearing municipal No. 21, Lady Harding Road, New Delhi. It was let out to the tenant by the previous owners Kishori Lal and Rajinder Prasad prior to its purchase by the present landlady on February 20, 1959. The agreed rent is Rs. 51.00 per month.

(3.) The landlady sought the eviction of the tenant under clause (e) of the proviso to sub-section (1) of Section 14 of the Act. It was resisted by the tenant.