- (1.) This is a revision petition under proviso to sub-section (8) of Section 25B of the Delhi Rent Control Act, 1958, as amended thereinafter called "the Act") against the order dated 30th November, 1976 passed by the Second Adl. Rent Controller, Delhi, dismissing the application of the tenant-petitioner for leave to contest the eviction-petition filed against her and passing an order for ejectment against her under the provisions of Clause(e) to the proviso to Section 14(1) of the Act.
(2.) Sh. Ram Nath Sharma filed an eviction application on or about 23rd March, 1976 for eviction of the petitioner Shrimati Kundan Kaur widow of Karan Singh from the premises in dispute which are situate on the first floor of house No. 4/60, Roop Nagar, Delhi.
(3.) It was stated in the eviction petition that the premises were let out for residential purposes which are bonafide required by the respondent herein who is the owner thereof, for occupation as residence for himself and members of his family dependent upon him. It was averred that the respondent has no other reasonably suitable accommodation with him.;