ANIL KUMAR Vs. SARDARI LAL

JUDGEMENT

(1.) The present petition is filed by the Petitioner under Section 25(8) of the Delhi Rent Control Act, 1958 for an order or a direction thereby setting aside the order and judgment dated 15th May 2012 passed by Shri. Devender Kumar Jangala, Additional Rent Controller (North-West), Rohini Courts, Delhi in E No. 75 of 2011 whereby the ARC dismissed the leave to defend application of the Petitioner and allowed the eviction petition of the Respondent under Section 14(1) of the Delhi Rent Control Act, 1958.

(2.) The Respondent, aged 83, is the owner of Property bearing No. 1864, Gali No. 19, (Old Gali No. 139), Shanti Nagar, Tri Nagar, New Delhi- 110035 and the Petitioner is the tenant in the said premises in respect of one room, kitchen, bathroom alongwith laterine at the third floor which was let out to the Petitioner for residential purposes only. The Petitioner was inducted as tenant in respect of the said premises in 2006.

(3.) The Petitioner filed an application for the deposit of rent before the Rent Controller which the Respondent Landlord refused to accept. The said application was allowed by the Court. The Petitioner then filed a suit for permanent injunction as the Respondent tried to dispossess him illegally.