SH. R.P. SHARMA Vs. SHRIMATI MOHINI VIJ

JUDGEMENT

(1.) This is a petition for revision under proviso to Sub-section (8) of Section 25B of the Delhi Rent Control Act, 1958 as amended (hereinafter referred to as "the Act").

(2.) The revision petition has been filed against the order dated 30th October, 1976 passed by Shri K.P. Verma, Addl. Rent Controller whereby he dismissed the application filed by the petitioner for leave to contest the eviction application filed by the respondent on the ground contained in Clause(e) of the proviso to Section 14(1) of the Act.

(3.) The respondent has filed the eviction petition wherein it was stated that the premises were let out to the petitioner by her mother who was the owner of the same. It was further stated that the mother of the petitioner has died and she had executed a registered will whereby the property devolved upon the respondent in the record of the L. & D. O. and in the Municipal records.