CHAMAN LAL TALWAR Vs. RILOK CHAND

JUDGEMENT

(1.) This is a civil revision challenging the order passed byMr. D.K. Saini, Additional Rent Controller, on 2.4th February, 1986, rejectingthe prayer for condonation of delay and dismissing the application for leaveto defend as time barred.

(2.) The facts are set out in brief. Mr Trilok Chand and others, therespondent, purchased the property at No. 41UB, Jawahar Nagar, Delhi, fromone Mr. 0m Prakash on 3/03/1975. Mr. Chaman Lal Talwar, thepetitioner, was already a tenant in a portion of the second floor of the saidproperty.

(3.) On 28 the May, 1985, the respondents-landlords filed a petition undersection 14(l)(e) of the Delhi Rent Control Act, 1958 (hereinafter referred to asthe "Act"). The prescribed summons was served in the ordinary way onMr. Chaman Lal Talwar on 3/06/1985. A summons was also sent byregistered post acknowledgment due and this was served on the petitioner on 7/06/1985.