KULWANT SINGH Vs. LAJJAWATI DEVI

JUDGEMENT

(1.) , J.-

(2.) THE landlady obtained a decree of eviction against one Takhat Singh under Section 14(l)(d) of the Delhi Rent Control Act. THE said eviction order was passed on 21.12.1993. After the landlady applied for execution of the eviction order, warrant of possession was issued on 25.2.1994. On 30.3.1994 petitioner filed objections. It was contended by the objector (petitioner) in the objections that he was holding independent title of the tenancy premises No. 2277 A. THE Additional Rent Controller vide its order dated 4.1.1997 dismissed the objections as misconceived. Aggrieved by the said order, the petitioner preferred an appeal before the Rent Control Tribunal, which was also dismissed on 5.8.1997.