KAMLA ALIAS TAHIRA BEGUM Vs. BUDHO DEVI

JUDGEMENT

(1.) This petition is directed against the order dated 5.12.2005 passed by the Additional Rent Control Tribunal, Delhi in RCA No. 74/2004, whereby the learned Tribunal has dismissed the appeal arising out of the judgment dated 29.5.2004 and order dated 10.9.2005, whereby the trial court has decreed the suit filed by the respondent herein under Section 14(1)(a) of the Delhi Rent Control Act on account of petitioner herein having not paid the arrears of rent despite service of demand notice within two months.

(2.) The brief facts of the case, as has been noted by the Additional Rent Controller, Delhi are as under :

(3.) Heard counsel for the petitioner and have perused the order under challenge. There are concurrent finding of facts of the two courts below. I find no grounds to interfere. CM(M) 427/2006 and CM APPL. 3080/2006 are dismissed.