S R BOSE Vs. S GURBAX SINGH

JUDGEMENT

(1.) This revision petition has been brought against order dated April 26, 1984 of the Additional Rent Controller by which while striking out defence of the petitioner by taking resort to Section 15(7) of the Delhi Rent Control Act (for short 'the Act') the Additional Rent Controller proceeded to pass the eviction order against the petitioner in a petition brought under Section 25-B read with Section 14(1)(e) of the Act.

(2.) The facts in brief are that on notice being issued to the petitioner-tenant in the main petition the leave to defend application was moved which was at first dismissed in default and thereafter it was restored and the court came to pass the following order on 4/4/1983.

(3.) It appears that a review application was also moved by the tenant seeking the review of the direction given for deposit of the rent but that application was dismised.