JAIN PLASTIC INDUSTRIES Vs. GOPI CHAND

JUDGEMENT

(1.) This is a second appeal against the order of the Rent Control Tribunal Delhi who while reversing the decision of the Additional Rent Controller, allowed the respondent's petition for eviction of the appellant under section 14(l)(a) of the Delhi Rent Control Act (hereinafter referred to as 'the Act')

(2.) Briefly stated, the facts are that the appellant (hereinafter referred to as 'the tenant') is a tenant of two rooms and two stores located on the ground floor of House No. 1-G. Jawahar Nagar, Delhi. Whereas according to the tenant, the agreed rate of rent was Rs. 68.00 per month, according to the respondent (hereinafter referred to as 'the landlord') the rent payable was Rs. 68.00 per month plus Rs. 3.00 per month for water charges.

(3.) On 9th January, 1968 the landlord sent a notice to the tenant claiming arrears of lent with effect from 24th December, 1964 to 23rd December, 1967. It was stated that the tenancy of the premises in question started on 24th day of each calendar month and ends on the 23rd day of the following calendar month. No reply was sent to this notice and thereupon eviction petition was filed on 1st May, 1968 under section 14(l)(a) of the Act on the ground of non-payment of rest.