PUSHPA DEVI Vs. OM PERKASH

JUDGEMENT

(1.) This is the landlady's second appeal against the order of the Rent Control Tribunal, Delhi dated May 1, 1973.

(2.) The original petition for eviction of the tenant was filed by the landlady under section 14(1) (c) and 14(1) (j) of the Delhi Rent Control Act. The landlady lost in the court of the Rent Controller and the Tribunal and hence the present appeal.

(3.) From the evidence on the record I find that the landlady has failed to prove that the tenant had caused substantial damage to the suit premises. The Rent Controller and the Tribunal were right in refusing the eviction on this ground. The order of the tribunal on ground 14(1) (j) is therefore, confirmed. [Sec. 14(l)(c) and Section 14(5) of the Delhi Rent Control Act, 1958 are reproduced in para 4 .1.