MAYA DEVI Vs. RAJENDER KUMAR

JUDGEMENT

(1.) This petition under Section 25-B(8) of the Delhi Rent Control Act, 1958(hereinafter called 'the Rent Act') has been filed by the petitioner-landlady against the order dated 14.07.10 passed by the learned Additional Rent Controller whereby the application filed by the respondent herein, seeking leave to defend the eviction petition filed by her against him under Section 14(1)(e) and 14-D of the Rent Act for his eviction from a part of her property no.4071, Basti Mansa Ram, Gali Barna, Sadar Bazar, Delhi(hereinafter referred to as 'the tenanted premises') was allowed and he has been permitted to contest the eviction petition.

(2.) The relevant averments made in para no.18 (a) of the eviction petition on the basis which eviction of the respondent-tenant was sought are re-produced below:-

(3.) The respondent had filed an application for leave to contest the eviction petition along with his affidavit. The main plea raised by him was that there was no relationship of landlord and tenant between the parties and that the tenanted premises were not let out to his father by the petitioner's husband and, in fact, his deceased father had purchased the property in question orally from its erstwhile owner on pugree in the sixties and further that he himself was born in that property and water and electricity connections were in his name. The respondent further pleaded that the documents of alleged tenancy between the parties placed on record by the petitioner were forged and fabricated.