SH. HARI KISHAN Vs. MOHAN LAL

JUDGEMENT

(1.) THE order impugned before this Court is the order dated 03.09.2011 which had dismissed the application filed by the tenant seeking a review of the judgment dated 30.10.2009. On 30.10.2009, the eviction petition filed by the landlord under Section 14(1)(e) of the Delhi Rent Control Act (DRCA) had been decreed; the application for leave to defend filed by the tenant had been dismissed. This order dated 30.10.2009 was the subject matter of the review petition; this review petition had been preferred on 03.09.2011 which was admittedly much after the prescribed period of limitation. It was un -accompanied by any application seeking condonation of delay. That apart on merits, the impugned order has correctly noted that the judgment dated 30.10.2009 in no manner suffers from any infirmity.

(2.) RECORD shows that the petitioner Mohan Lal was the owner of the suit premises; the respondent had been inducted as a tenant about 20 years ago; after the death of her mother, the petitioner had become owner of the suit property; this was by virtue of GPA, sale deed and gift deed; it is also not in dispute that the respondent was paying rent to him and rent receipts were being issued up to 31.03.2008.

(3.) DISMISSED .