JAI DEV AGGARWAL Vs. VIJAY KUMAR ANGRISH

JUDGEMENT

(1.) THE present revision petition is filed by the petitioner under Section 25B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act") against the order dated 26th October, 2012 whereby the petitioners application for leave to defend was dismissed by the impugned order passed in an eviction under Section 14(1)(e) read with Section 25 B of the Act.

(2.) THE case of the respondent before the learned trial Court was that he is the owner/landlord of premises bearing No.B 3/83, Ashok Vihar, Phase II, Delhi. The petitioner is a tenant in the said property at a monthly rent of Rs.460/ excluding electricity and water charges.

(3.) THE respondent at present is residing in Mumbai in flat No.14 on 4th floor consisting of a living room, two bed rooms, a kitchen with one small balcony, two bathrooms, one of which is attached with bed room, and one store room. The built up area of the plot is 1085 sq. feet and the carpet area is approximately 960 sq. feet as stated in the eviction petition.