CHANDRAKANT Vs. SHAFIQ AHMED DECD

JUDGEMENT

(1.) The appellant-herein is the owner of property Nos. 3580 and 3582, Main Bazar, Lal Kuan, Delhi. The respondents are admittedly his tenants.

(2.) The appellant filed an application for eviction of the respondents. The application was filed claiming eviction under Sections 14(1)(a) and 14(1)(e) of the Delhi Rent Control Act According to the appellant the tenants had not paid arrears of rent with effect from 10th March, 1959. It was also alleged that the premises were let out for use as a shop and a godown but the tenants had wrongfully and illegally converted the rooms on the first as well as ground floors into regular factory without the written consent of the appellant.

(3.) The respondents denied the allegations contained in the petition. According to the respondents they were not liable to be evicted either under Sections 14(l)(a) or 14(1)(c) of the Act.