MAM CHAJND Vs. SUMAT PRASAD

JUDGEMENT

(1.) This second appeal is directed against an order made by the Rent Control Tribunal, Delhi whereby the tenunl's appeal against the order of the Addl. Rent Controller, Delhi was dismissed.

(2.) The facts leading to the appeal are that the respondent-landlord obtained an order for eviction of the tenant-appellant from certain premises on 23/2/1962. The property being situated in colum area the respondent applied to the Competent Authority appointed under the Slum Areas (Improvement and Clearance) Act, 1956 for permission to execute the order for possession. This application was granted by the Competent Authority on 15/10/1963. The relevant portion of the order reads as under:-

(3.) The appellant did not make any payment to the respondent and thus committed the default thereby bringing into operation he order granting permission. The respondent thereafter filed the necessary execution application which was granted by the addl. Rent Controller, Delhi by his order dated 1/5/1964 after caring the appellant's objections,