PLASTICHEMICALS COMPANY Vs. ASHIT CHANDHA

JUDGEMENT

(1.) RC-Rev. 4/2004 is directed against the judgment dated 22.7.2003 of the Additional Rent Controller, Delhi, (for short 'Controller') in Eviction No. 45/99 decreeing the petition filed by the respondents herein under Section 14(l)(e) of the Delhi Rent Control Act, 1958 (for short 'the Act').

(2.) Brief facts of the case, as noted by the learned Controller, are as under:

(3.) It is contended by counsel for the petitioner that the respondent had no locus standi to maintain the petition as he was not owner of the premises. He also submits that the Will has not been proved and, even otherwise, since it was an irrevocable testament, the same cannot be treated as a Will passing on title to the respondent.