LAL CHAND Vs. MAYA DEVI

JUDGEMENT

(1.) THE petitioner impunges the order dated 2nd November, 2010 whereby the leave to defend application filed by the petitioner in an eviction petition filed by the respondent under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (in short the DRC Act) was dismissed.

(2.) POSSESSION of the tenanted premises has already been handed over to the respondent in execution petition, however vide order dated 26th September, 2013 this Court directed that the respondent shall not sub -let or create any third party interest in the suit property.

(3.) IN the eviction petition the respondent stated that the suit property i.e. 11841, Gali No.8, Sat Nagar, Karol Bagh, Delhi was purchased by her on 16th December, 1998 through a General Power of Attorney duly registered with the office of Sub -Registrar. The petitioner had already been inducted as a tenant by the previous owner namely Shri Hari Kishan in respect of one room (in short the tenanted premises) purely for residential purpose on a rent of Rs. 1200/ - per month excluding water, electricity and other charges. Despite repeated reminders the petitioner did not pay the rent. It was further stated by the respondent that she needed tenanted premises for her and her family members bona -fidely as she was not having sufficient accommodation. According to the respondent she along with her husband and three children was living in one room accommodation. In the eviction petition she also disclosed the rooms available with each member of the joint family.