MAHABIR PARSHAD Vs. RADHEY LAL

JUDGEMENT

(1.) This order will dispose of two second appeals Nos. 214 and 268 of 1973. The counsel for the appellant is not present. I have heard the counsel for the respondent, and also examined the record.

(2.) The appellant was a tenant in the disputed premises belonging to the respondent. He failed to pay rent. The respondent filed a suit for recovery of arrears of rent for the period July 1, 1966 to January 31, 1969. The suit was decreed on June 2, 1970. The respondent then, filed a petition for eviction on 29th August, 1970 on the ground of default in payment and bonafide requirement. The learned Additional Rent Controller made an order under Sub-section (1) of Section 15 of the Delhi Rent Control Act, 1958, on November 26, 1970, but the appellant failed to make payment in compliance with this order. Upon an application made by the respondent, the learned Additional Rent Controller, by this order dated April 24, 1973, directed that the defence of the appellant be struck out. The appellant went in appeal against this order.

(3.) On April 25, 1973, Additional Rent Controller allowed the eviction petition on both the grounds and directed that the premises be vacated. The appellant filed an appeal against this order as well.