SUMITRA DEVI Vs. RAJ RANI SEHDEV

JUDGEMENT

(1.) This petition under Section 25-B(8) or Delhi rent control act 1958 ( hereinafter referred to an the Act" only) assails an order dated 11.9.2001, passed by learned additional rent controller, Delhi, in eviction petition No.108/95, passing eviction orders under section 14(1)(e) read with section 25B of the Act in Favour of the respondent and against the petitioner/tenant.

(2.) I have heard learned Counsel for the petitioner and learned counsel for the respondent. I have gone through the records.

(3.) The petitioner-tenant assails the impugned eviction order on two grounds firstly That The petition was bad For non-jointer of necessary parties as ail The LRs of the deceased-tenant Pares Ram had not been imploded and secondly That The respondent-landlady had no bonafide need in respect of The premises in question.