S B CHATTERJEE Vs. MEENA AHUJA

JUDGEMENT

(1.) This is a Second appeal against the order of the Rent Control Tribunal setting aside the order of the Rent Controller dismissing objections of the tenant to the Execution application of the landlord which was filed on the expiry of the limited tenancy which was created with the permission of the Rent Controller under Section 21 of the Delhi Rent Control Act (hereinafter referred to as the "DRC Act").

(2.) Briefly stating the facts of the case are as under:-

(3.) After the petition was filed, the statements of both the parties, i.e. the landlord and the proposed tenant were recorded which read as under:-