LAWS(DLH)-2014-1-34

CHAMAN LAL Vs. BATUK PRASAD JAITLY

Decided On January 02, 2014
CHAMAN LAL Appellant
V/S
Batuk Prasad Jaitly Respondents

JUDGEMENT

(1.) The petitioner Chaman Lal (respondent in the eviction petition) has challenged the order dated 30th November, 2010 passed in the eviction petition bearing No.E-35/2010 in the present revision petition filed under Section 25-B(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as Act).

(2.) The grounds on which the eviction petition was filed by the respondent are as under:

(3.) Upon service, the petitioner filed an application for leave to defend/affidavit. In the said affidavit/application, the petitioner, inter alia, raised the plea that the respondent has concealed material facts from the Court as the suit property is not a single storey and the respondent has not filed the complete plan of the first floor of the suit property i.e. V-884, Nai Sarak, Delhi. It is also stated that the first floor of the property was completely with the respondent consisting of 3 shops, 2 stores and Khotha, the accommodation which is concealed by the respondent.