SAVITRI DEVI GUPTA Vs. DHARAM PAL TANWAR

JUDGEMENT

(1.) THE order impugned before this Court is the order dated 23.08.2011 vide which the Rent Control Tribunal (RCT) had while disposed of three appeals i.e. (i) RCT No. 23/2010 passed in Eviction Petition No. 318/2008 titled Smt. Savitri Devi Gupta Vs. Shri Dharam Pal Tanwar, (ii) RCT No. 24/2010 passed in Eviction Petition No. 317/2008 & (iii) RCT No. 25/2010 passed in Eviction Petition No. 87/2008. THEse eviction petitions had been filed under Section 14 (1)(b) of the Delhi Rent Control Act (DRCA) and had been decreed in favour of the landlord; premises in dispute relate to property bearing No. WZ- 193 & WZ-194, Nangal Raya, Delhi. THE ARC had decreed these eviction petitions on 06.05.2009 on the following statement made by the counsel for the parties which reads herein as under:-

(2.) THESE statements were made by the parties when the trial was in progress i.e. at the stage of cross-examination of PW-1.

(3.) AGAINST this order, an appeal had been filed before the RCT which was dismissed by the impugned order on 23.08.2011. The impugned order was of the view that the power of review is not available either with the Rent Controller or with the Rent Control Tribunal.