INDO AMERICAN ELECTRICALS Vs. M L SHARMA

JUDGEMENT

(1.) This revision petition under proviso to Sub. section (8) of Section 25-B of the Delhi Rent Control Act, 1953 (hereinafler referred to as "the Act") is directed against the order, dated 19th September 1979 passed by learned Rent Controller, Delhi, refusing to grant leave to the petitioner-tenant to defend the eviction-petition filed against it by the responbent-landlord and as a result passing an order for eviction against the petitioner-tenant.

(2.) The case of the respondent-landlord. Col. M.L. Sharma as set up in the eviction petition was that the premises in dispute were let out to the petitioner-tenant. M/s. Indo-American Electricals Ltd. for purposes of residence of their manager or any other officer on 16-9-1966 and the same are now required for occupation as residence for himself and for other members of his family dependent upon him.

(3.) It was also pleaded by the respondent-landlord that he is the owner of the premises and that he has since retired as colonel from military service and has now set up his business in Delhi with his office at Connaught Place.