- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) Feeling aggrieved by the order passed by the Delhi High Court on 1/11/2000 summarily dismissing the revision petition filed by him, the appellant has filed this appeal by special leave assailing the said order. The relevant portion of the order reads: "The learned additional rent controller found that the respondent had two married sons and their families. She had also a married daughter who occasionally visits her and the accommodation available with her is insufficient for the respondent and her entire family. Moreover, the learned additional rent controller was of the view that the respondent who is now about 80 years of age, requires to live on the ground floor of the suit premises because of her age". In view of the findings of the learned additional rent controller, which are not unreasonable. I am not inclined to interfere with the impugned order. Dismissed.;