MADAN LAL Vs. HARKISHAN LAL

JUDGEMENT

(1.) This Second appeal is directed against the order of the Rent Control Tribunal, Delhi reversing the decision of the Additional Rent Controller dated the 10th September, 1964.

(2.) So far as the facts of this case are concerned, they are not disputed. Harkishan Lal had rented out the premises in dispute to Mohan Lal. On the 20th October, 1952, Harkishan Lal brought a suit against Madan Lal for his eviction on two grounds -

(3.) It is rather strange that no application was made either by the respondent (transferee landlord) to be impleaded as a party in these proceedings.