PUSHPA BAJAJ Vs. JUGAL

JUDGEMENT

(1.) This civil revision petition is directed against a judgment dated 28th August 1993 passed by Shri A.S. Yadav, Additional Rent Controller, Delhi in Suit No. E-33/91 whereby and whereunder an eviction petition filed by the petitioner herein against the respondent under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter called and referred to for the sake of brevity "the Act" for short) for eviction of the respondent from the suit premises, was dismissed.

(2.) That the fact of the matter as stated in the eviction petition is as under : -

(3.) The learned court below, keeping in view the fact that no registered document was executed in favour of the petitioner, inter alia, held that she being non-user of the property, was not entitled to obtain a decree as prayed for.