VINOD KUMAR MALHOTRA Vs. S L SEHGAL

JUDGEMENT

(1.) This is a revision petition under Section 25-B(8)of the Delhi Rent Control Act against an order passed by the Additional RentController rejecting the application of the petitioner for leave to contest the petition for eviction filed by the landlord; under Section 14(l)(e) read with Section25-B of the above Act.

(2.) The present petitioner is the tenant and the respondent the landlordof the premises bearing mulicipal No. E-336, Greater Kailash-I New Delhi. Thelandlord is residing in the first floor of the premises which consists of two bedrooms and a drawing/dining room. The tenant is residing in the ground floorconsisting of three bad-rooms and a drawing/dining room.

(3.) The petitioner become the tenant of the premises in 1969.