SHRI RAM SARUP Vs. SHRI SULTAN SINGH

JUDGEMENT

(1.) The appellant is the tenant of the premises of which respondent is the landlord. The petition for eviction for the landlord against the tenant filed on the ground of non-payment of additional rent has been decided in favour of the landlord and against the petitioner by the Rant Controller and the First Appeal against that order had been dismissed by the Rant Control Tribunal. In this second appeal the learned counsel for the appellant-tenant has raised the following question :

(2.) Shri Goel, learned counsel for the appellant, urges that the notice Ex. A/1 is only a notice for the termination of tenancy under Section 106 of the Transfer of Property Act. He contends that the notice is not a valid notice under clause (a) of the proviso to sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958, this clause is as follows :

(3.) Shri goel makes the following points :