RAM LUBHAI RAM Vs. MANJIT SINGH

JUDGEMENT

(1.) On 14th March, 1967, when this application under section 3 of the Contempt of Courts Act, 1952, and Section 561-A, Criminal Procedure Code, filed by the petitioners Shrimati Ram Lubhai and other against Shri Manjit Singh and another had come up before me, I' had directed that notices be issued to the respodndents for 21st March, 1967 to show cause why the petition should not be admitted. Notices having been served on the respondents, they filed reply to the same and the matter has been argued before me by the learned- Counsels appearing for the parties.

(2.) According to the allegations in the application the petitioner No. 1 Shrimati Ram Lubhai is owner of a house in Subhadra Colony, Sarai Rohilla, Delhi, and the respondents Manjit Singh and Sardul Singh are tenants of the property. The petitioner filed two separate applications against the respondents for their ejectment under section 14 of the Delhi Kent Control Act, 1958, on the grounds of non-payment of rent and bonafide personal requirement.

(3.) It is stated in the application that the ejectment applications are still pending in the Court of ihe Additional Rent Controller Delhi.