P S PARMAR Vs. SUDARSHAN HANDA

JUDGEMENT

(1.) Allowed subject to just exceptions. CM (M) No.1030/2006 and CM No.9326/2006

(2.) The petitioner is aggrieved by the order of the Additional Rent Control Tribunal dated 19.5.2006 disposing of the appeals by a common order. The proceedings in appeals arose out of an eviction petition filed by the respondent/landlord under Section 14(1)(a), (d) and (h) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the said Act). The petition under Section 14 (1) (d) of the said Act was rejected but the petition, insofar as the provisions of Section 14(1)(a) and (h) of the Said Act are concerned was allowed. The provisions of Section 14 (1) (a) of the said Act deal with non- payment of rent and in view of second opportunity available to the tenant under the provisions of the said Act an order was passed under Section 15 (1) of the said Act, so as to give benefit under Section 14 (2) of the said Act. The said benefit was extended by the order dated 20.8.2004.

(3.) The grievance of the petitioner in this behalf is that there was no case made out for eviction under Section 14 (1) (a) of the said Act.