VEERA RAI Vs. S.P. SACHDEVA

JUDGEMENT

(1.) BE referring order dated 8th October, 1982, this second appeal directed against the order of the Rent Control Tribunal dated 4th March, 1982 has been referred to a Division Bench. The question before the court is the meaning to be given to Section 45 of the Delhi Rent Control Act, 1958 for the purpose of the restoring certain amenities which have been taken away from the tenant.

(2.) THE tenant had applied under Section 45(1) of the Act stating that he had been deprived of the use of a water closet, bath room and kitchen which formed part of this tenancy and the same should be restored. An application for interim relief was moved under Section 45(3) of the Act pending the enquiry.

(3.) WE may now turn to Section 45(1) of the Act. It reads :