LAWS(DLH)-2013-8-149

JAIN CLINIC PVT LTD Vs. SUDESH KUMAR JASSAL

Decided On August 22, 2013
Jain Clinic Pvt Ltd Appellant
V/S
Sudesh Kumar Jassal Respondents

JUDGEMENT

(1.) The abovementioned revision petition under Section 25B of the Delhi Rent Control Act, 1958 (hereinafter called the "Act") has been filed by the petitioner assailing the order dated 13th December, 2011 passed by the learned RC whereby the application for leave to defend filed by the petitioner was rejected in the eviction petition preferred by the respondent, mainly, on the ground that the respondent is the owner of the demised premises and bonafidely require the premises for his own residence and has no other alternative accommodation. Thus, as per the learned RC, the respondent's case falls within the ambit of Section 14(1)(e) of the DRC Act. The brief facts leading up to the passing of the impugned order and consequently the present petition are enunciated as under:

(2.) It is stated that the petitioner is the tenant of the respondent in the suit property situated at A-14, Ground Floor, NDSE-II, New Delhi-110049.

(3.) The said property which consists of three bedrooms, one drawing room, one kitchen, two bathrooms, and including verandah, front lawn, parking place and back courtyard (hereinafter referred to as the "Demised Property") was given on lease to the petitioner for residential purposes.