RAJ RANI Vs. LEKH RAJ

JUDGEMENT

(1.) Admit.

(2.) At the request of the learned Counsel for the parties, the petition is taken up for final disposal.

(3.) The petitioner had filed an eviction petition against the respondent under Section 14(1)(a) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the said Act). The respondent is stated to have been inducted as a tenant in the year 1979 in respect of two rooms, verandah, kitchen, latrine and bathroom in respect of property at Bihari Colony, Shahdara, Delhi for the purpose of residence at a monthly rent of Rs. 325/-, which is stated to have been enhanced to Rs. 700/- per month. In the month of December 1991, the respondent is stated to have surrendered a part of the tenanted premises and only retained one room, which was converted into a shop as per mutual agreement between the parties and the rent was fixed @ Rs. 400.00 per month, excluding electricity and water charges. The rent is stated to have been enhanced to Rs. 500/- per month w.e.f. January 1995.