MUNSHI LAL Vs. THAKUR PREM CHAND

JUDGEMENT

(1.) This is a landlord's second appeal against the decision of the Rent Control Tribunal dismissing his application for the eviction of the respondent tenant and reversing the order of the Rent Controller who had ordered the eviction of the tenant on the ground of non-payment of arrears of rent under proviso (a) to section 14(1) of the Delhi Rent Control Act, 1958, (hereinafter called the Act).

(2.) The landlord filed a petition for eviction of the tenant on the ground that the tenant had failed to pay the contractual rent of Rs. 35.00 per month and that a notice of demand for the arrears of the rent had been given as required by proviso (a) to section 14(1) of the Act.

(3.) The tenant defended the petition on the ground that the contractual rent was only Rs. 30.00 per month. He also prayed for the fixation of the standard rent.