PAWAN KUMAR GOEL Vs. SURESH CHANDER GUPTA

JUDGEMENT

(1.) By this revision petition a challenge has been made to the order dated 18th October, 2012 passed by the learned Rent Controller, Delhi whereby the application of the petitioner/tenant under section 25B(5) of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act") seeking leave to contest the eviction petition under section 14(1)(e) read with section 25B of the Act, has been dismissed.

(2.) Briefly the factual background is as under:-

(3.) After hearing learned counsel for the parties, the learned Rent Controller dismissed the application by holding that affidavit filed by the petitioner/tenant was cryptic and vague and was not filed as per the requirements of law, as such, same could not be considered as an affidavit within the meaning of section 25B(4) of the Act and eviction petition was allowed vide impugned order dated 18th October, 2012.