AFTAB AHMAD Vs. KANTI DEVI

JUDGEMENT

(1.) THE petitioner -tenant filed the present rent revision under Section 25(B) (i) of the Delhi Rent Control Act, 1958 (hereinafter referred to as ,,the Act) against the impugned order dated 6th July 2013 passed by learned Appellate Court of Sh. J.R. Arya, Karkardooma Court dismissing the Rent Appeal No. RCT 30/2012 of the petitioner against the eviction order passed, observing that the appeal is without merit and that the eviction order suffers from no illegality.

(2.) BRIEF facts relevant for adjudication are:

(3.) AGGRIEVED by this impugned judgment dated 6th July, 2012, dismissing the appeal of the petitioner, the present revision petitions has been filed along with CM Application No.16948/13 under Section 151 of the CPC for stay of the said impugned order till disposal of the present petition.