PARDUMAN KUMAR SEHGAL Vs. GULSHAN MALHOTRA

JUDGEMENT

(1.) This second appeal on behalf of Shri Parduman Kumar Sehgal, hereinafter referred to as the landlord, is directed against the order of learned Rent Control Tribunal dated 3rd September, 1983 whereby learned Rent Control Tribunal accepted the appeal filed on behalf of the respondent. Smt. Gulshan Malhotra and dismissed the eviction petition filed on behalf of the landlord.

(2.) It appears that the landlord has filed a petition for eviction against the respondent on the grounds contained in Clauses (d) and (h) to the proviso to Sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958 (hereinafter referred to 'the Act').

(3.) The case of the appellant was that neither the respondent-tenant nor any members of her family are residing in the premises in dispute six months before the filing of the eviction application. The second ground of eviction was that the tenant has acquired vacant possession for residential accommodation in House No. H-3,N D.S.E. Parti, New Delhi.