MANBHARI DEVI Vs. JAIMAT RAI ASHWANI KUMAR

JUDGEMENT

(1.) Admit.

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

(3.) The petitioner had filed an eviction petition against the respondents on grounds of non-payment of rent and subletting under Sections 14(l)(a) and 14(1)(b) of the Delhi Rent Control Act, 1958 (hereinafter to be referred to as 'the said Act') in respect of shop on the first floor of property No. 1102 having private No. 8, Laxmi Market, Kucha Natwa, Chandni Chowk, Delhi-110 006 (hereinafter to be referred to as 'the premises')- The Additional Rent Controller (hereinafter to be referred to as 'ARC') vide order dated 18.8.2004 found that respondent No. 1 tenant had defaulted in payment of rent, but the benefit of Section 14(2) of the said Act was given and respondentNo. 1 was granted time of 30 days to clear the arrears of rent, failing which, eviction order would follow. The ARC also found in favour of the petitioner insofar as the ground of subletting is concerned as respondent No. 1 was found to have sublet or parted with possession of the premises to respondent No. 2 and, thus, passed an eviction order under Section 14(l)(b) of the said Act directing the respondents to hand over possession within two months.