JAI DEV AGARWAL Vs. VIJAY KUMAR ANGRISH

JUDGEMENT

(1.) The Petitioner is aggrieved by the impugned order dated 5th August, 2017, passed by the ld. Rent Control Tribunal (hereinafter, "RCT") dismissing the appeal of the Tenant - Mr. Jai Dev Agarwal (hereinafter, "Tenant") against the order dated 6th December, 2016, passed by the ld. Rent Controller (hereinafter, "RC"), dismissing the Tenant's application under Section 19(2) of the Delhi Rent Control Act, 1958 (hereinafter, "DRC Act").

(2.) The brief background of the litigation is that the Respondent/Landlord - Mr. Vijay Kumar Angrish (hereinafter, "Landlord") filed an eviction petition against the Tenant under Section 14(1)(e) of the DRC Act in respect of property bearing no. B-3/83, Ashok Vihar, Phase II, Delhi-110052 (hereinafter, "tenanted premises"). The said petition was filed on 2nd February, 2011. Vide order dated 26th October, 2012, the Tenant's application seeking grant of leave to defend was rejected by the ld. Additional Rent Controller (hereinafter, "ARC") and a decree for eviction was passed. The said eviction order was upheld by a ld. Single Judge of this Court in Revision, being RC. Rev. No. 39/2013, vide order dated 27th September, 2013.

(3.) The matter was carried by way of SLP to the Supreme Court and on 17th December, 2013, the following order was passed in SLP (Civil) No. 37049/2013: