BRIJ SINGHVI Vs. RANI DEVI

JUDGEMENT

(1.) This revision petition has been filed under the proviso to Sub-section (8) of Section 25-B of the Delhi Rent Control 1 Act 1958 (hereinafter referred to as 'the Act') against the, order September 15, 1980 passed by the IIIrd Additional Rent Controller, Delhi dismissing the application filed by the petitioner for leave to appear and contest the eviction application filed by the respondent-landlady against the petitipner.

(2.) Smt. Rani Devi wife of Late Sh. S. R. Vohra filed an ejectment application on the ground of her bonafide personal requirement as contempla- ted by clause (e) to the proviso to Sub-section (1) of Section 14 of the Act.

(3.) In the ejectment application the respondent-landlady averred in paragraph 18 (a) as under :