CRACK DETECTIVES PVT LTD Vs. P S MALHOTRA

JUDGEMENT

(1.) 1. Admit.

(2.) Following substantial question of law is formulated for decision of the appeal: Whether documents Ex.PW-1/3 and/or Ex.PW-1/5 answer the description of a notice contemplated under Section 8 of the Rent Act, to effect increase in rent?

(3.) The appellant, M/s.Crack Detectives Private Limited, is in appeal against an order dated 4.4.2005 of learned Additional District Judge setting aside the judgment/order dated 13.8.2003 passed by the Court of learned Civil Judge, and remanding the case with a direction to decide the suit on merits.