MADHU SINGH Vs. CHANDER PRAKASH GULATI

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 9th July, 2002, of the Additional Rent Controller (for short the "Controller") in Petition No. E 288/2000, whereby the learned Controller has allowed the petition of the respondent under Sections 14(1)(e) and 14(1)(a) of the Delhi Rent Control Act.

(2.) The brief facts of this case, as has been noted by the learned Controller, are as under :

(3.) Petitioner Nirmal Gulati died during the pendency of the case and vide order dated 14.7.99, C.P.Gulati i.e. present petitioner was impleaded as necessary party in her place.