SHIELA TANDON Vs. M PARKASH SUN

JUDGEMENT

(1.) This revision petition is directed against the judgment and order of the Additional Rent Controller, Delhi dated 6th May, 1980. By the said order the eviction petition of the appellant-landlady filed under Section 14(l)(e) of the Delhi Rent Control Act, 1958, hereinafter referred to in short as "the Act"), was dismissed.

(2.) On 9th October, 1975, the appellant filed the eviction petition. On 22nd October, 1975 the summons were issued for 18th December, 1975. They were served on the respondent on 26th October, 1975.

(3.) By Act 18 of 1976, Chapter IIIA was inserted in the Delhi Rent Control Act, 1958, with effect from 1st December, 1975. The summary trial procedure was Introduced. Section 25B provided, inter alia, that if the landlord was asking per recovery of possession under Section 14(l)(e), summons had to be served in the form specified in the Third Schedule. The tenant had then to apply for leave to defend and only after it was granted could a written statement be filed.