KAPIL KUMAR BIGAM Vs. KANIZ FATIMA

JUDGEMENT

(1.) This is deft's appeal against order of ADJ dt. 6.8.84 whereby the learned Judge has granted injunction restraining the defendants from managing or dealing with property in dispute and to recover rents from tenants or to change rent receipts. The defendants are heirs of late Jai Gopal Nigam, The dispute relates to the alleged rights of the appellants to manage and deal with (suit) properties.

(2.) The appellant submits that he is a lessee of the premises protected by the Delhi Rent Control Act. The respondents submit that late Shri Ram Gopal Nigam was only agent/licensce/contractor for collection of rents. We must, therefore, refer to the two agreements for their proper consideration.

(3.) The appellant's predecessor is described throughout as and the transaction is described as means rent. In the two agreements the consideration is Rs. 450.00 & Rs. 150.00 respectively. This is described in the agreement as