ANANT RAM Vs. MURARI LAL

JUDGEMENT

(1.) THE stay application (Civil Misc No. 4401-CII of 1988) in C.A.(C) No. 15 of 1988 came up for hearing before us today. With the consent of the parties we decided to dispose of the main appeal itself.

(2.) THIS appeal is directed against the order of the learned Single Judge dated May 31, 1986.

(3.) ON August 21, 1987, the respondent made the following statement before the Rent Controller and its correct English translation is as under :-