- (1.) S. L. P. (C) No. 12111 of 1990: Leave granted.
(2.) This appeal raises the question of the validity and interpretation of S. 14-D of the Delhi Rent Control Act, 1958 (hereinafter referred to as the "act"). In companion matters we have already pronounced upon the validity and interpretation of S. 14-B of the Act. Hence, it is not necessary to discuss in this judgment the points which are common to both sections. These points will be deemed to have been concluded by the said decision.
(3.) The only point which remains to be dealt with and is peculiar to S. 14-D is whether to claim possession of such premises under the said section, the landlady must become a widow after the premises are let out either by herself or her husband.;