AMAR NATH MEHROTRA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This is an appeal by a tenant against the concurrent findings of the learned Rent Control Tribunal Delhi passing order ejectment of the appellants from the premises in dispute under clause (d) of the proviso to Section 14(1) of the Delhi Rent Control Act.

(2.) The respondent-landlord had filed a petition for eviction against the appellants both under clause (h) as well as clause (d) of the proviso to Section 14(1) of the Delhi Rent Control Act.

(3.) Learned Additional Rent Controller by the impugned judgment ordered the ejectment of the appellants both under clauses (h) as well as (d) of the proviso to Section 14(1) of the Delhi Rent Control Act. The tribunal on appeal by the appellants reversed the findings so far as the findings under clause (h) are concerned but affirmed the findings so far as under clause (d) of the proviso so sub-section 1 of Section 14 of the Act is concerned. Clause (d) of the proviso to Section (14)1 of the Act reads as under :