UNITED INDIA INSURANCE COMPANY LIMITED Vs. SARLA AHUJA

JUDGEMENT

(1.) Petitioner tenant by this revision petition is challenging the order of eviction dated 24.1.1997, passed by the learned Additional Rent Controller, on the ground of bonafide need, under Section 14(1)(e) of the Delhi Rent Control Act (hereinafter referred to as the 'Act'), in respect of premises bearing Municipal No.C-211/B, Greater Kailash, New Delhi.

(2.) The main plank of petitioner's submission is that order of eviction could not have been passed, since the main ground, on which eviction had been sought, ceased to exist and there was a total change of circumstances, resulting in the cause of action, as given in the petition, becoming non-existent.

(3.) Facts in brief, as stated in the pleadings, may be noted, to appreciate the petitioner's contention: