JAMNA DEVI Vs. KUDE RAM AMD ANOTHER

JUDGEMENT

(1.) Petition for special leave is granted.

(2.) This is a case under the Delhi Rent Control Act wherein the landlord approached the Court seeking possession of the premises occupied by tenant on the ground that the landlord requires the premises bona fide for his own use and occupation as provided in S. 14 (1) proviso (e).

(3.) After the summons in the prescribed form was served, the tenant appeared and filed an affidavit as envisaged by S. 25B (4). The learned 5th Addl. Rent Controller did not grant leave to defend and proceeded to decree the eviction of the tenant. The matter went to the High Court at the instance of the tenant, the appellant before us, which was dismissed in limine. Hence this appeal by special leave.