SUBASH MALHOTRA Vs. M L KAPUR

JUDGEMENT

(1.) This petition for revision under proviso to Sub-sec. (8) of Section 25-B of Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act',) has been filed on behalf of the tenant against the order of the learned Addl. Rent Controller, Delhi, dated 29.11.1980 dismissing the application of tenant-petitioner for leave to defend the ejectment application filed on behalf of their respondent-landlord under proviso (e) to Sub-sec. (1) of Section 14 of the Act and passing an order for ejectment against the tenant-petitioner.

(2.) The respondent, Shri M.L. Kapur, is the owner-landlord of premises No. G-42, Friends Colony, New Delhi and the petitioner is tenant in a portion of this house.

(3.) According to the application for ejectment, the premises were let out to the tenant for residential purposes and are now required bona fide by the respondent-landlord for his own residence and for the residence of the members of his family dependent upon him and that he has "no reasonably suitable accommodation".