DARSHAN SINGH Vs. AVTAR SINGH

JUDGEMENT

(1.) THE Petitioner landlord filed an eviction petition under clause (a) to the proviso to Sub-section (1) of Section 14 of the Delhi Rent Control Act against the respondent tenant on the ground of non-payment or orent. A notice as envisaged under clause (a) dated 16.2.1983 was issued on behalf of the landlord to the tenant. THE tenant moved anapplication under Section 27 of the Act on 23.2.1983 are deposited rent with the Additional Rent Controller for three years. On 7.3.1983, the tenant sent an intimation to the landlord regarding the said deposit of rent. THE deposit of rent by the tenant was taken as a valid deposit and the eviction petition was dismissed by the Addl. Rent Controller as non-maintainable. An appeal against the said order of the Addl. Rent Controller was dismissed by the Rent Control Tribunal vide order dated 21.2.1991. THE Tribunal has observed that the demand notice was clearly complied with and, therefore, the landlord had no cause of action for filing the eviction petition under Section 14(l)(a)oftheAct. THEdepositofrentunderSection27oftheAct was held to be a valid deposit. THE Tribunal has further observed towards the end of para 15 of the judgment that "the validity of the said deposit was not challenged before me in this appeal". I have put to the learned Counsel for the petitioner as to whether this observation of the Tribunal has been challenged in the grounds contained in the present petition. THE learned Counsel has not been able to show anything in the present petition challenging the said observation of the Tribunal. I find no merit in this petition. THE same is dismissed. Petition dismissed.