R.K. RAMETRA Vs. PRAKASH CHAND KAUSHIK

JUDGEMENT

(1.) The only substantial question of law which was framed by my learned predecessor vide order dated 20.03.1997 was "Whether the plaintiff's suit is barred under Section 50 of the Delhi Rent Control Act?"

(2.) In order to consider as to whether the suit is barred by Section 50 of the Rent Act it will be pertinent here to reproduce the exact language of Section 50 of the Delhi Rent Control Act which reads as under:-

(3.) Further, it may also pertinent here to mention that the definition of the word "premises" as given in Section 2(i) of the DRC Act, 1958, reads as under:-