NEERA GROVER Vs. NARINDER JAGGI

JUDGEMENT

(1.) This is a Petition under Article 227 of the Constitution and is directed against an order dated 10th September 1981 passed by the learmed Additional Rent Controller, Delhi permitting inter alia, amendment of the application filed by the respondent-tenant for leave to appear and contest the eviction petition which had been filed by the petitioner-landlady for eviction of the respondent on the ground of bona fide personal requirements as contained in proviso (e) Sub-section (1) of Section 14 of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act").

(2.) The petitioner, Smt. Neera Grover, and her son Shri Parveen Grover filed a petition, for ejectment of the respondent, Shri Narinder Jaggi on the aforesaid ground.

(3.) In the petition for eviction, it was interalia, pleaded that the premises are residential and the same were let out for residential purposes to Shri Narinder Jaggi. It was also pleaded as to how the petitioner-landlady become the owner of the property by way of family partition/settlement. It was also pleaded that petitioner No. 2 had no other residential accommodation.