HARI RAJKISHORE Vs. RAJ KUMAR

JUDGEMENT

(1.) This is a tenant's appeal. The appellant Hari Raj Kishore is a tenant of the respondent-landlord Raj Kumar. The tenanted premises consist of a room with common latrine in house No. 3326, Kucha Kashgiri, Bazar Sita Ram, Delhi.

(2.) The landlord applie for permission of the Competent Authority under S. 19 of the Slum Areas (Improvement and Clearance) Act, By order dated 29 9.72 the Authority granted permission. The landlord brought an eviction petition against the tenant on 23.12.73 on the ground of nonpayment of rent. The Controller made an order requiring the tenant to deposit the arrears of rent within one month and on his doing so he held that the eviction petition will stand dismissed. The tenant deposited the arrears of rent. The eviction petition accordingly stood dismissed.

(3.) The tenant again committed default in the payment of rent. He fell into arrears again. The landlord filed another petition on 12.3.74 complaining of second default by the tenant in the payment of rent.