BIJENDER GUPTA Vs. PUSHPA DEVI

JUDGEMENT

(1.) THE order impugned before this Court is the order dated 27.01.2011 vide which the application for leave to defend filed by the tenant in a pending petition under Section 14 (1)(e) read with Section 25 -B of Delhi Rent Control Act (DRCA) had been dismissed.

(2.) RECORD shows that the petitioner is the landlady of the suit premises i.e. property bearing No. C -31, New C Block, Acharya Kriplani Road, Adarsh Nagar Extension, Delhi which has been leased out on a monthly rental of Rs. 295/ - to the tenant Bijender Gupta. Tenancy had been created in the year 1979; the petitioner whose family comprised of 8 members had now increased to 15; requirement of bona fide was evidenced in the eviction petition seeking prayer of eviction under Section 14 (1)(e) of the Delhi Rent Control Act (DRCA).

(3.) APPLICATION for leave to defend had been filed by the tenant. His contention was that the premises were not owned by the petitioner; wrong address had been mentioned of the disputed premises; details of the legal heirs and persons dependent upon the landlady had also not been detailed; landlady has failed to disclose that property bearing No. C -29, Shankracharya Road comprises of eight rooms, two kitchens, bathroom, toilet on the first floor and eight rooms, two kitchens, bathroom and toilet on the second floor as also the same accommodation on the ground floor is also owned by the landlady; besides this she also owned another property bearing No. A -214, Majlis Park, Adarsh Nagar which comprises of four rooms; this petition is an abuse of the process of the Court.