RAJENDRA KUMAR GUPTA Vs. SHEELA DEVI

JUDGEMENT

(1.) THIS revision petition under Section 25-B(8) of the Delhi Rent Control Act,1958(?the Act? in short) is at the instance of a tenant who has been directed by the Additional Rent Controller to vacate the premises under his tenancy after rejecting his application filed for getting leave to contest the eviction filed against him by his widow-landlady under Section 14-D of the Act .

(2.) THE respondent-landlady had sought the eviction of the petitioner-tenant by pleading the following facts in para no.18 of her eviction petition which was filed in August, 2010: ?18(a)

(3.) ON the other hand, learned counsel for the respondent ? landlady supported the impugned order of the learned Additional Rent Controller and contended that the same could not be faulted and no interference in the same is called for in this revision petition.