M L AHUJA Vs. LACHMAN DASS

JUDGEMENT

(1.) This judgment will dispose of S.A.O. No 5-D and S.A.O. No. 6-D of 1966. I am dealing with these two appeals by a common judgment because some of the facts which have resulted in these two appeals are common

(2.) Mr. P. C. Saini, Additional Rent Controller, Delhi, had passed an order dated December 8, 1964 dealing with two applications which had been filed before him by the respondent landlord. One application was for an order against the appellant-tenant to deposit in Court arrears of rent in accordance with the standard rent fixed and other application was for an order for payment of the amount deposited by the appellan tenant in pursuance of an order made under sub-section (1) of Section 15 of the Delhi Rent Control Act, 1958, Both these applications were allowed.

(3.) As there were two separate and independent applications which had been decided by the aforesaid order, the appellant filed two appeals before the Rent Control Tribunal. These two appeals were dismissed by two orders dated December, 10, 1965 and it is against the dismissal of these appeals that the present two appeals have been filed.