PARMANAND Vs. MOHINDER KAUR

JUDGEMENT

(1.) The matter has been taken up today as 14th August, 2017 was declared a holiday.

(2.) This Rent Control Revision Petition under Section 25B(8) of the Delhi Rent Control Act, 1958 impugns the order (dated 10th July, 2013 in E.No.129/2011 of the Court of the Additional Rent Controller (North District), Rohini, Delhi) of dismissal of the application filed by the petitioner for leave to defend the petition for eviction filed by the respondent/landlady under Section 14(1)(e) of the Act and the consequent order of eviction of the petitioner from shop no.1 with verandah on the ground floor of 23, Community Centre, Central Market, Ashok Vihar, Phase-I, Delhi - 110 05

(3.) The petition was entertained and notice thereof ordered to be issued and in accordance with Atma Ram Properties (P) Ltd. v. Federal Motors Pvt. Ltd., (2005) 1 SCC 705, the petitioner/tenant, instead of continuing to pay rent @ Rs. 350/- per month, was directed to pay use and occupation charges of Rs. 5,000/- per month as a condition for grant of stay of the order of eviction.