ONKAR SINGH Vs. SHANTI DEVI

JUDGEMENT

(1.) In this petition under section 25-B (8) of the Delhi Rent Control Act the challenge is to the order of eviction dated 7th February, 1979 passed by Shri J.M. Malik, 5th Additional Rent Controller, Delhi.

(2.) The petitioner is a tenant of a portion of the premises No. B-3/12, , Model Town, Delhi. The respondent-landlady filed an application for eviction of the petitioner, inter alia, on the ground that she required the premises bona fide for her occupation and for the occupation of members of the family dependent upon her.

(3.) The aforesaid order is being challenged in this revision petition. It is contended by Shri Sabharwal that it was incumbent upon the Additional Rent Controller to decide as to whether there was sufficient cause for condoning the delay or not. In the grounds of revision it had been contended that it was not necessary that an application for leave to contest should be filed within 15 days and that it was sufficient if the appearance was put in within 15 days.