NIRMAL CHAUDHARY Vs. BISHAMBAR LAL

JUDGEMENT

(1.) This appeal has been filed by Miss Nirmal Chaudhary against the order dated 2nd August, 1977, passed by the learned Rent Control Tribunal, Delhi, dismissing the application filed by the appellant under section 5 of the Limitation Act for condonation of delay in filing the certified copy of the order of the learned Addl. Rent Controller dated 31-1-1975 which was impugned before it by way of appeal from the said order of the learned Addl. Rent Controller.

(2.) The learned Addl. Rent Controller had passed an order for ejectment dated 30-1-1976 against the appellant on the ground of non-payment of rent and held that the appellant was not entitled to the benefit of section 14(2) of the said Rent Control Act, 1958 (hereinafter called "the Act").

(3.) Since the order of the learned Addl. Rent Controller contemplated immediate eviction of the appellant, the appellant applied for certified copy of that order by an urgent application on 2-2-1976. The copy was not ready and the appellant accordingly filed an appeal without the certified copy but with true copy along with an application for exemption from filing certified copy.