ASHOK KUMAR Vs. KEWAL KUMAR

JUDGEMENT

(1.) This is a revision petition filed by the petitioner against the order dated 05.05.2015 by virtue of which the leave to defend application of the petitioner was dismissed and an order of eviction was passed in case titled Kewal Kumar v. Ashok Kumar (since deceased), bearing E No.76/2012.

(2.) I have heard the learned counsel for the petitioner and have also gone through the record.

(3.) The respondent-landlord had filed an eviction petition against the present petitioner-tenant under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 in respect of a Janta Flat bearing No.208-A, Ground floor, Paschim Puri, New DDA Market, Landmark Khati Restaurant, opposite Ordinance Depot, New Delhi-110063.