A S NARAYANNA RAO Vs. KUNDAN LAL BALI

JUDGEMENT

(1.) Allowed subject to just exceptions. Application disposed of. RC Rev.80/2004 and CM Appl. 15010/2004:

(2.) This revision petition is filed under Section 25(B)(8) of the Delhi Rent Control Act, 1958, for setting aside the eviction order dated 15th September, 2004, of the Additional Rent Controller, Delhi (for short "the Controller") in Eviction Petition No. 148/2004, whereby the learned Controller has passed an eviction order against the petitioner herein.

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