RAMESH KUMAR AGGARWAL Vs. RANI RAVINDRAN

JUDGEMENT

(1.) Leave granted.

(2.) Tenant s appeal, inter-alia challenging the judgment and the order passed by the High Court in RCR No. 18 of 2008 dated 29.02.2008, wherein the Court has rejected the revision petition and confirmed the order passed by the Additional Rent Controller, Delhi in Case No. E-17/05 dated 20.11.2007, rejecting the tenant s application seeking leave to defend the eviction petition and has passed an order of eviction against the tenant/appellant.

(3.) The respondent herein who claims to be the landlord of the premises has filed eviction petition against the appellant/tenant on several grounds, including for her bonafide use and occupation before Addl. Rent Controller, Delhi. After receipt of summons from the said authority, the appellant/tenant had filed an application seeking leave to defend. The said application is rejected by the Addl. Rent Controller and the said order is confirmed by the High Court while rejecting the revision petition filed by the tenant. That is how the tenant is before us in this appeal.