KARAM CHAND Vs. RAM KALI

JUDGEMENT

(1.) BY this second appeal under Section 38 of the Delhi Rent Control Act, 1958, (herein called 'the Act') the appellants seek setting aside of the judgment of the Rent Control Tribunal passed on 23rd February, 1983, whereby the order of eviction passed by the Additional Rent Controller against them under clause (b) of the proviso to sub-section (1) of Section 14 of the Act, was affirmed.

(2.) THE finding of the Controller that Karam Chand (appellant herein) had parted with the possession of the premises in question without obtaining the consent in writing of the landlady, Smt. Ram Kali, respondent herein was upheld.

(3.) I have quoted paragraph 18(a)(ii) from the "amended written statement" filed by Karam Chand. I may notice that during the pendency of the petitioner the other respondent, namely Hans Raj, expired and his legal representatives were brought on record. Apart from Karam Chand, the other appellants before the Tribunal in the first appeal and before this Court are the said legal representatives.