SHAKUNTALA DEVI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner filed an eviction petition against the respondents-tenants in respect of the tenanted premises consisting of the ground floor of the house no.158-D, Kamla Nagar Delhi on grounds as set out under Sections 14(1)(a), (b) and (c) of the Delhi Rent Control Act, 1958 (herein-after referred to as the said Act).

(2.) The controversy now survives only in respect of the ground of non payment of rent under Section 14(1)(a) of the said Act. The petitioner is aggrieved by the impugned orders of the Additional Rent Controller and the Rent Control Tribunal rejecting the eviction petition. The relevant provisions read as under:

(3.) The present appeal being a second appeal, it is only a question of law which needs to be examined.