GILLANDERS ARBUTHNOT AND COMPANY LIMITED Vs. MAYA KAPOOR

JUDGEMENT

(1.) Realising thus the importance of home, the legislators in their wisdom amended Delhi Rent Control Act for providing certain class of people speedy and expeditious trial of their cases in order to enable them to secure possession over the tenanted accommodation and thus to have roofs over their heads. Thus they incorporated Sections 14- A, 14-B, 14-C, 14-D in Delhi Rent Control Act by Act No. 57 of 1988.

(2.) The respondent herein who is a retired government servant availed of the said opportunity and came forward with a petition under Section 14- C for recovery of possession over premises bearing No. F-8/18, Vasant Vihar, New Delhi, shown in the plan Ext. PH annexed 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 Civil Procedure. The said application was allowed vide order dated July 17,1995 and an order of eviction was passed in favour of the respondent for recovery of possession over the tenanted accommodation, alluded to above, against the petitioner / respondent (hereinafter referred to as the petitioner for the sake of convenience ).