SHRI VIRENDRA PAL Vs. SRI DALJIT SINGH SANDHU

JUDGEMENT

(1.) This revision is against the order of the Additional Rent Controller directing the petitioner to deliver vacant possession of the premises in dispute. I may at the very outset record that nobody is present on behalf of the respondent-landlord. The matter was on Board yesterday and I had waited for counsel of the respondent. Even today nobody has put in appearance on behalf of the respondent. I have, however, gone through the record with the help of Mr. Sawhney, learned counsel for the petitioner.

(2.) The relevant facts, in brief, are that the respondent is the owner of residential premises No. H-33, Green Park Extension, New Delhi. It is a double storeyed house and both the stores have been let out. The first-floor is with the present petitioner who pays Rs. 400.00 per mensem at rent. The ground-floor yields Rs. 725.00 per mensem. The respondent, with his family, resident Muktsar, District Faridkot, where he carries on his business.

(3.) The respondent suffered an attack of paralysis in Oct. 1974. lie had to come to Delhi in Oct. 1975 for the removal of a clot. He remained in the Sehgal Nursing Home between Oct. 20 and Nov. 1, 1975.