NARENDER KUMAR JAIN Vs. SHAM LAL GULATI

JUDGEMENT

(1.) Madan B. Lokur, J.-Admit. The petitioner has challenged an order dated 13th September, 1999 passed by the learned Additional Rent Controller declining leave to contest the eviction petition filed by the respondent under the provisions of Clause (e) of the proviso to - Section 14(1) of the Delhi Rent Control Act, 1958 (hereinafter referred to as'the Act').

(2.) The case set up by the respondent was that he and his wife are aged persons and they need their married daughter, who is their only'the child, to live with them to look after them in their old age. It is alleged that the petitioner is suffering from back pain and his wife is suffering from hypertension and high blood pressure.

(3.) The learned Additional Rent Controller was of the view that the respondent was entitled to have his married daughter live with him to look after the respondent and his wife in their old age. Reliance was also placed by the learned Additional Rent Controller on certain medical certificates which were considered while arriving at his conclusion that the petitioner's application for leave to defend requires to be dismissed. ..