SUNDAR BAI Vs. CHAUDHRANI MUMTAZ JAN

JUDGEMENT

(1.) This is a tenant's revision application against an order of Senior Subordinate Judge, Delhi, allowing in appeal the landlord's suit undre Section 9 of the Delhi and Ajmer Rent Control Act for eviction of the applicant.

(2.) There is no dispute about the facts. On the 5th of July 1948 the present applicant received a notice from the plaintiff calling upon her to pay arrears of rent due and to deliver possession of the premises on the 8th of August 1948.

(3.) The arrears of rent were not paid, nor did the tenant pay into Court on the first day of hearing of the suit those arrears together with the costs of the suit.