MANJU BAHRGAVA Vs. KAMLESH GUPTA

JUDGEMENT

(1.) By virtue of the present revision petition, the petitioner-tenant has challenged the rejection of her leave to defend application and passing of an eviction order dated 08.07.2014 by the learned Additional Rent Controller-1, Central, Tis Hazari Courts, Delhi (ARC).

(2.) Briefly stated the facts of the case are that the respondent-landlady Smt. Kamlesh Gupta filed an eviction petition against the present petitioner-tenant Smt. Manju Bhargava in respect of a premises consisting of one room (miyani) above the garage and a common latrine, more particularly shown red in the site plan annexed with the petition, situated at 40/1, Shakti Nagar, Delhi-110007 filed under Section 14 (1) (e) of the Delhi Rent Control Act, 1958 (DRC Act).

(3.) It has been alleged in the eviction petition that one Smt. Savitri Devi, mother of the respondent-landlady was the absolute owner of the premises and in the year 1988 she had died whereupon the premises was inherited by the respondent-landlady on the basis of a Will dated 14.11.1983. The husband of the petitioner was inducted as a tenant in the premises, however, his tenancy was terminated on 01.05.2009 and since he did not vacate the premises after expiry of 30 days, consequently, the petition for eviction under Section 14 (1) (e) of the DRC Act was filed.