JASWANT KAUR Vs. TIKAM DASS

JUDGEMENT

(1.) The only point urged in this Civil revision petition is, whether a Rent Controller has jurisdiction to order restitution of premises.

(2.) The facts arc set out briefly. The petitioner, Ms. Jaswant Kaur the landlady of premiles No. 8962 Naya Mohalla, Pul Bangash, Subzi Mandi, Delhi. Mr. Tikarn Dass the respondent is the tenant of the laid premises.

(3.) The said landlady filed an eviction petition on the ground of bonafide requirement. The tenant did not appear and on 4th May, 1981, an ex parte eviction order was passed by the Additional Rent Controller. As a consequence, on 12th March, 19K3, the landlady took posession of the abovementioned premises from the said tenant.