VED RATTAN AND BROS Vs. JANAK RAJ

JUDGEMENT

(1.) This is a tenant's appeal. The only question in this appeal is : "Has the tenant enjoyed the benefit of Section 14(2) of the Delhi Rent Control Act, 1958) the Act ?

(2.) On March 15, 1976 the landlord Janak Raj, respondent issued a notice to the tenant Ved Rattan Bros , appellants in this case demanding arrears of rent from November 1965 to February, 1966 at the agreed rate of Rs. 200 per month in respect of the shop and court-yard which he had let to the tenant in April 1963.

(3.) On May 16, 1976 the tenant made a reply to the notice. He complained that in November 1965 the landlord had forcibly occupied a portion of the demised permises and removed the tenant's goods therefrom. He said : "You have, therefor, become dis-entitled to the entire rent of the premises till vou restore possession".