HRIDAY BHUSHAN DOOMRA Vs. JEEVAN INDUSTRIES PVT. LTD

JUDGEMENT

(1.) A concurrent finding of fact has been returned by the learned Additional Rent Controller and the Additional Rent Control Tribunal against the petitioner.

(2.) THE respondent filed a petition for eviction against Hirdey Bhushan Doomra, the predecessor -in -interest of the petitioners. Petition invoked Section 14(1)(a), (b) and (j) of the Delhi Rent Control Act 1958. It was inter alias alleged that initially a license was granted by the petitioner to Hirdey Bhushan Doomra in respect of 3 rooms admeasuring 141/2' x 101/2', 61/2' x 161/2' and 14' x 6', which was later on converted into a lease. It was stated that the tenant encroached upon an open area adjoining the licensed area. Later on, by consent, license was converted into a lease. Alleging non payment of rent unauthorized subletting without the consent of the landlord as also unauthorized constructions, eviction was prayed for.

(3.) QUA the persons who were stated to be unauthorizedly inducted it was stated that their names were Ram Saran Ahuja, Baijnath and K.K.Pilai.