RAMESH KALRA Vs. VARINDER KUMAR NANGIA

JUDGEMENT

(1.) SHRI Ramesh Kalra, the petitioner/tenant filed the present revision petition under Section 25-B(8) of Delhi Rent Control Act, 1958 read with Section 151 of CPC against the impugned order dated 21st March, 2013.

(2.) THE said order was passed by CCJ-cum-ARC, Tis Hazari Courts, Delhi in eviction petition No. 157/2012 filed under Section 14(1)(e) of DRC Act in which the learned ARC dismissed the application of the petitioner for leave to defend on the ground that the petitioner failed to raise any triable issue that may require evidence and passed the order of eviction in respect of suit premises bearing Flat No.D-1C/40-B, LIG Flats, Janakpuri, New Delhi on the ground of bonafide requirement.

(3.) THE respondent is living as a licensee in the property owned by his sister-in-law Smt. Kunti Devi at 10, East Nizamuddin Market, New Delhi. Previously the respondent was staying with his family at B-3B/39-A (Ground floor), Janakpuri, New Delhi which was owned by his late father. After the death of his parents, dispute arose among legal heirs and the respondent was forced to leave the said house of which the major portion is occupied by his sister-in-law, i.e. wife of his elder brother Mr. Jatinder Nath Nangia and her family.