(1.) This Revision Petition is filed under section 25(B)(8) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the DRC Act) seeking to challenge the order dated 1.8.2015 passed by the Additional Rent Controller (hereinafter referred to as the ARC) under section 14(1)(e) read with section 25B of the DRC Act granting leave to the respondent/tenant to defend the present eviction petition.
(2.) This matter was heard on 20.10.2016 when I had heard learned counsel for the petitioner Ms.Zubeda Begum and learned counsel for the respondent Sh. Prashant Kumar Mittal and the matter was kept for orders. However, as certain clarifications were required the matter was fixed for further arguments/clarifications on 05.07.2017. On that date Ms. Zubeda Begum, learned counsel for the petitioner appeared. As none appeared for the respondent, the matter was kept for subsequent dates but none appeared for the respondent.
(3.) The brief facts are that the property in question being (Ground Floor) part of property 2378-82 Chashma Building, Ballimaran, Delhi-110006 was let out to M/s. Lakxmi Commercial Bank at a rent of Rs. 240/- per month. The bank has subsequently merged with the respondent bank. The petitioner states in the petition that she is a middle aged lady who is having no business or work of her own. She seeks to carry out some respectable business in order to meet her livelihood in a decent and respectable manner. At present it is stated that she is dependent upon the meager rental income from her tenants of properties and this income is not sufficient for the petitioner to live comfortably in a respectable manner. She further states that there is nobody to look after her financial needs.