RAJESH KUMAR Vs. NARESH KUMAR GOEL & ORS.

JUDGEMENT

(1.) THIS revision petition is under Section 25 -B(8) of the Delhi Rent Control Act, 1958(in short 'the Act') and has been filed by the Petitioner - th tenant against the order dated 16 December, 2010 passed by the Rent Controller whereby his application for leave to contest the eviction petition filed by his landlord, Respondent herein, under Section 14(1)(e) of the Act to have the possession from him of one shop bearing No. 82, Samman Bazar, Jangpura, Bhogal, New Delhi -110014 (hereinafter to be referred as the 'tenanted shop') has been dismissed and an eviction order has been passed.

(2.) THE facts entitling the Respondent -landlord to secure the eviction order were pleaded in detail in para No. 18 of the eviction petition and the relevant averments only are re -produced below:

(3.) FEELING aggrieved, the Petitioner -tenant has come to this Court.