T. SIVASANKAR Vs. A.L. SETH

JUDGEMENT

(1.) THIS revision petition, under proviso to Section 258(8) of the Delhi Rent Control Act, 1958 (for short 'the Act') is against the order of the Additional Rent Controller dated May 27, 1985.

(2.) BY a perpetual sub-lease dated November 3, 1969, T. Shivasankar and his wife Mrs. Shanti Sivasankar, the petitioners, acquired perpetual sub-lease of the residential plot No. 80, Paschim Marg, Vasant Vihar, New Delhi measuring 1608 sq. yards. They constructed a double storey (single unit) building on the said plot. Ground floor has a drawing room, dining room, one bed room with attached bath room, kitchen etc. On the first floor there are three bed rooms with attached bath rooms, some separate space for dressing, lobby etc. Besides they also constructed a double storey garage block. It consists of a garage and three servant quarters. The construction was completed in 1971 and a completion certificate was issued by the Delhi Development Authority on April 30, 1971.

(3.) WHILE petitioner No. 1 was still on Government assignment, he and his wife, the petitioners let out their said Vasant Vihar property, the property in dispute, to the respondent, Shri A.L. Seth by a written lease deed dated September 1, 1972 for a period of two years on a monthly rent of Rs. 2,000/-. Letting purpose was residential.