JUGMINDER LAL Vs. JASJIT KAUR

JUDGEMENT

(1.) Petitioner seeks review of the judgment 20.11.2019 whereby the revision petition filed by the Petitioner has been allowed and the eviction petition has been dismissed.

(2.) It is contended by learned counsel for the appellant that the eviction petition has been dismissed primarily on the ground that ground of eviction mentioned in the eviction petition no longer survives. It is further contended that the Court has erred in not noticing internal sub para 13 of Para 18(a) and Para 19 of the eviction petition which read as under:

(3.) It is further contended that Section 19 of the Delhi Rent Control Act, 1958 which has been relied upon by this Court while passing the impugned judgment is not applicable to proceedings under Section 14(1) (e) of Delhi Rent Control Act, 1958 (hereinafter referred to as the Act) on the ground of bonafide necessity but are only applicable to Section 14(1) (c) of the Act.