DARSHAN PANJALI Vs. RAJ DULARI

JUDGEMENT

(1.) THE present revision petition is filed by the petitioner under Section 25B (8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act") against the eviction order dated 23rd January, 2013 passed against the petitioner by the ARC (North), Tis Hazari Courts, Delhi in respect of one room situated in the property bearing No.147, Katra Mashru, Dariba Kalan, Chandni Chowk, Delhi -110006 (hereinafter referred to as the "tenanted premises").

(2.) BRIEF facts for the purpose of adjudication of the present petition are that the tenanted premises was let out for residential purpose to the petitioner orally in the year 1973 by the husband of the respondent, who was the owner and landlord of the property bearing No.147, Katra Mashru, Dariba Kalan, Chandni Chowk, Delhi -110006 (hereinafter referred to as the "suit premises"). After the death of the husband of the respondent in the year 1982, the respondent continued to receive rent from the petitioner. The respondent in the eviction petition stated that the petitioner had paid the rent up to 1st April, 2009 and thereafter stopped making payment of rent.

(3.) IT was averred in the eviction petition that the petitioner is not using the tenanted premises by himself and had given the same to one Sh. Anil Sharma who had been misusing the same for running a property dealer shop and for running the office of Akhil Bhartiya Swarankar Sangh. The said misuse had not been stopped by the petitioner despite the notice dated 25th May, 2011.