M S REHI Vs. MOHINDER KAUR ALIAS DAMAN

JUDGEMENT

(1.) This revision petition is directed against order dated 14.11.2002 of the Additional Rent Controller, Delhi, in E-104/2001 whereby the Additional Rent Controller, while adjudicating on an application for leave to defend a petition filed by the widow-landlady under Section 14-D of the Delhi Rent Control Act 1958 (for short 'the Act') declined permission and ordered eviction.

(2.) Brief facts of the case, as noted by the Additional Rent Controller, are that-

(3.) Counsel for the tenant, petitioner herein, contended that the need of the landlady-respondent is not bona fide and that the only intention is to raise rent and/or sell the property. The petition for eviction, according to the tenant, is mala fide.