NANKI DEVI Vs. SATISH KUMAR

JUDGEMENT

(1.) The petitioner is the landlady of the suit premises comprising one drawing-cum-dining room, one bed room, one kitchen, one bath and toilet on the first floor and a Barsati on the second floor in premises No. A-314, Kalkaji, New Delhi.

(2.) She had filed a petition seeking the eviction of the respondent under the provisions of provisos (b) and (e) of Section 14(1) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the Act). The petition, insofar as it pertained to proviso (b) of Section 14(1) of the Act had failed before the learned Additional Rent Controller and apparently no appeal was filed against that order dated 4th April, 1996. She had, however, succeeded in proving her case winder proviso (e) to Section 14(1) of the Act before the learned Additional Rent Controller.

(3.) Section 14(1) proviso (e) of the Act reads as follows : "14. Protection of tenant against eviction -