ANUPAMA GOVIL Vs. RAMA DEVI

JUDGEMENT

(1.) Admit.

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

(3.) The respondent is a tenant under the petitioner in respect of mezzanine floor and a small shop on the ground floor near the staircase in the premises No.1- E/4, Jhandewalan, New Delhi. The agreed monthly rent was Rs.150/-. The tenancy started from 1.10.1967.