K K VERMA Vs. SUDESH KUMAR

JUDGEMENT

(1.) The petitioner is aggrieved by the impugned order dated 17.07.2004 passed by the Additional Rent Controller where leave has been granted to the petitioner but limited to the extent set out in the said order.

(2.) The respondent/landlord filed an eviction petition under Section 14(1)(e) r/w Section 25B of the Delhi Rent Control Act, 1958 (herein-after referred to as the 'said Act').The petitioner filed an application for leave to defend which has been disposed of in terms of the impugned order. The Additional Rent Controller found that the question of the bona fide requirement of the petitioner would be liable to be gone into but did not permit the other aspects to be raised.

(3.) In order to appreciate the dispute, it is necessary to reproduce the necessary provisions which read as under: