PRAVEEN SHARMA Vs. RADHA KISHAN

JUDGEMENT

(1.) This is a revision petition u/S 25B (8) of the Delhi Rent Control Act (for short "the Act"), assailing the order dated 24.03.2011 and order dated 26.08.2010 passed by the ARC, Karkardooma Court, New Delhi by which permission to file the leave to defend application, was declined.

(2.) Brief facts of the case that led to the passing of the said order are as under. The petitioner was inducted as a tenant in property No. 517, Chhatta Hinga Mal, Chhota Bazar, Shahdara, Delhi-110032 (for short "the tenanted premises") in the year 2004 at a monthly rent of Rs. 385/-. On 25.08.2010, the respondent approached the petitioner and told him to vacate the tenanted premises as he has filed an eviction petition and the order regarding which would be passed the next day.

(3.) The main ground assailing the impugned order is that the petitioner was not served of the notice prescribed under Section 25B. It was submitted that the notice was never tendered to the petitioner, nor was served upon him on 8.3.2010, as alleged by the respondent.