R P GUPTA Vs. SUNIL KUMAR DEY

JUDGEMENT

(1.) CM(M) 616/2005 seeks to challenge the order dated 19.07.2004 of the Additional Rent Controller in Suit No.E- 119/03/01 whereby the Additional Rent Controller has decreed the suit under Section 14(1)(e) read with Section 25(B) as also under Section 14(1)(h) of the Delhi Rent Control Act, in respect of property No.P-37, NDSE ? II, New Delhi.

(2.) Brief facts of the case as noted by the Additional Rent Controller, Delhi are as follows:-

(3.) The Additional Rent Controller found that the premises in question was let out for residential purposes and that the same was bona fide required by the respondent for his residence.