SARTAZ MALIK Vs. MITHLESH RANI

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 -tenant against the order dated 25.10.2010 passed by the Additional Rent Controller whereby his application for leave to contest the eviction petition filed by his landlady, respondent herein, under Section 14(1)(e) of the Act to have the possession from him of one shop on the ground floor of the property no.C -189, Gali no.2, Main Road, Brahmpuri, Delhi (hereinafter to be referred as the "tenanted shop,) has been dismissed and an eviction order has been passed.

(2.) THE facts entitling the respondent -landlady 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.) IN her reply the petitioner has denied the allegations of the respondent and has reiterated her stand in the petition.