PRITAM SINGH Vs. BHAJAN LAL

JUDGEMENT

(1.) Heard. Records examined.

(2.) This is a revision petition under Section 25B of the Delhi Rent Control Act, 1958 (hereinafter called 'the Act'). It appears that the petitioner was served on 18.12.1979 and he filed an application for leave to contest on 18/1/1980, accompanied by another application under section 5 of the Limitation Act read with Section 151 of the Code of Civil Procedure wherein he gave the reasons for not filing the application for leave to contest prior to 18/1/1980. The Additional Controller dismissed the application for leave to contest on the ground that there was no provision for condoning the delay in filing the said application. This observation of the Additional Controller does not appear to be correct. Mr. Mittal states that the Limitation Act is not applicable to Rent Control proceedings and, therefore, section 5 of the Limitation Act is not applicable. It may be so but the Rent Controller has inherent jurisdiction. In Gurditta Mal v. Bal Swarup, AIR 1980 Delhi 216 it has been held :

(3.) the petitioner in his application under section 151 of the Code read with Section 5 of the Limitation Act states that he can put his signatures in Urdu, he does not know English or Hindi. He has also mentioned facts which have not been taken into consideration by the Controller. Held the controller and the Tribunal have inherent powers to exercise their discretion in entertaining the application for leave to contest if sufficient cause is disclosed in a particular case for not filing the application within 15 days of service. In the facts and circumstances of the case. whether leave to defend should be granted is a matter for the Rent Controller to decide after taking into consideration the various circumstances pleaded in the application. If the Controller finds that there was sufficient cause for not filing the application for leave to defend prior to 18/1/1980 he will proceed to consider the application for leave to contest the eviction application.