H P VAID Vs. S K R BHANDARI

JUDGEMENT

(1.) This second appeal is directed against the judgment of the Rent Control Tribunal dated 21st September, 1977 whereby composite order passed by the Rent Controller against the appellant herein for deposit of rent at the rate of Rs. 100.00 per month as well as order of eviction on failure to deposit within 30 days was upheld. The appellant, who appears in person, states that the respondent Sh. S.K.R. Bhandari, who was the original landlord, has sold the suit premises to employees State Insurance Corporation on 19th September, 1986. The Employees State Insurance Corporation has accepted the appellant as its tenant and the appellant has in turn agreed to pay and has been paying rent @ Rs. 100.00 per month to the new landlord. The Employees State Insurance Corporation has, however, not entered appearance in this second appeal.

(2.) Appellant submits that since the property in question has changed hands and the original respondent is no more the owner and landlord of the premises inquestion, this appeal has become infructuous.

(3.) However, in my opinion, even en the question of law raised by the appellant the appeal must succeed.