KRISHAN KUMAR JAGGIA Vs. JAG MOHAN BHARDWAJ

JUDGEMENT

(1.) Smt. Ishwar Devi was the owner of the property No.P/13,Malviya Nagar, New Delhi. She let out a portion of the said property to the respondent Jagmohan Bhardwaj in April, 1963. She died on June 2,1968.

(2.) Claiming that be had become owner and landlord of the premises byvirtue of the will dated June 28.. 1966 the appellant, Krishan Kumar Jaggia on July 14, 1969, brought an application for eviction of the respondent from the said premises. Eviction was sought under clause (e) and (i) of the proviso to sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958 (for short 'the Act').

(3.) Addl. Rent Controller on March 26, 1974 made an order for eviction of the respondent from the premises in suit on both the grounds. The Rent Control Tribunal reversing the findings of the Addl. Rent Controller allowed the appeal and dismissed the claim for eviction by his order dated October 26, 1977. Feeling aggrieved the appellant has filed the present apeal.