Kirpal, J. - (1.) Leave granted.
(2.) This is an appeal by the appellant-tenant in which the challenge is to an order which had been passed under S. 14 (1)(k) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the Act).
(3.) The appellant is a lady Doctor and in the year 1963, she took the ground floor of House No. 1-II/91, Lajpat Nagar, New Delhi from one Gyan Chand Shingari at a monthly rent of Rs.175/- p.m. According to the appellant, this rent was first raised to Rs. 265/- p.m. in the year 1968 and then to Rs. 300/- p.m. in the year 1970.;