GILLANDERS ARBUTHNOT AND CO Vs. MAYA KAPOOR

JUDGEMENT

(1.) To Adam. Paradise was home-Tothe good among his descendants, home is the Paradise.

(2.) Realising thus the importance of home, the legislators intheir wisdom amended Delhi Rent Control Act for providing certainclass of people speedy and expeditious trial of their cases in order toenable them to secure possession over the tenanted accommodationand thus to have roofs over their heads. Thus they incorporated Sections 14-A, 14-B, 14-C, 14-D m Delhi Rent Control Act by Act No.57 of 1988.The respondent herein who is a retired government servantavailed of the said opportunity and came forward with a petitionunder Section 14-C for recovery of possession over premises bearingNo. F-8/18, Vasant Vihar; New Delhi, shown in the plan Ext. PHannexed with the petition.

(3.) While the said petition was pending respondent/petitioner(hereinafter referred to as the respondent for the sake of brevity)moved: an application under Order XII Rule 6 of the Code of CivilProcedure. The said application was allowed vide order dated 17/07/1995 and an order of eviction was passed in favour of the respondent for receovery of possession over the tenanted accommodation,alluded to above, against the petitioner/respondent (hereafter referredto as the petitioner for the sake of convenience.)