SIMRAN Vs. RAMANAND GUPTA

JUDGEMENT

(1.) THIS revision petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the judgment of the Additional Rent Controller dated 03.12.2013 by which the leave to defend application filed by the petitioner/tenant has been dismissed and an eviction order was passed with respect to the tenanted premises No. 170, Sanjay Enclave, First Floor, LIG Flats, Jahangirpuri, Delhi.

(2.) THIS case came up for admission for the first time about six months back on 28.1.2014, when on the request of the petitioner adjournment was granted for today. Today, once again, an adjournment was prayed on the ground that one counsel Mr. Bedi is not available, however, there is no reference of Mr. Bedi either in the earlier order dated 28.1.2014 or as per the Vakalatnama filed on record. I have, therefore, refused to adjourn the case one more time which has already been adjourned for six months.

(3.) THE petitioner/tenant contested the petition by stating that the son of the respondent/landlord was living at B -40, Ramprastha Colony, Ghaziabad and which was therefore alternative suitable accommodation. It was also pleaded by the petitioner/tenant that bona fide necessity petition cannot lie because of the fact that the premises have come to be owned by the respondent/landlord only on 1.11.2008, by way of succession after the death of his father, and the present petition was filed within 5 years on 21.3.2011.