(1.) This appeal under Section 39 of the Delhi Rent Control Act, 1958 (hereinafter referred to as 'the Act') is directed against the judgment of Shri Gian Chand Jain, Rent Control Tribunal, Delhi dated 20th December, 1973.
(2.) An application had been filed by the respondent-tenant on 27th July, 1969 for fixation of standard rent of a shop bearing Nos. 9-10, portion of property No. A-27, Krishna Nagar, Lal Quarter, Delhi. Shri V.S. Aggarwal, Additional Rent Controller, Delhi by his judgment and order dated 10th March, 1972 fixed the standard rent at Rs. 90/- per month. In appeal the Rent Control Tribunal reduced the rent and fixed the standard rent of the premises in dispute at Rs. 60/- per month with effect from 1st August, 1969. The landlord has appealed against the said order.
(3.) Mr. P.K. Seth, learned counsel for the respondent has taken preliminary objection to the maintainability of the second appeal. He submits that since the certified copy of the judgment and order of the Rent Controller was not filed within the period of limitation, the appeal is time barred.