RICHARD LEE Vs. GIRISH SONI AND ANR.

JUDGEMENT

(1.) Leave granted.

(2.) The simple issue that arises for consideration in this case is whether the appellant should be a proper party in the Eviction Petition No.18/2010 filed by the respondents herein before the Rent Controller, Delhi. The appellant herein moved an application for impleadment as a necessary party in the eviction petition. Paragraph 3 of the application for impleadment filed under Order I Rule 10 reads as follows:

(3.) It is the contention of the respondents that there is no tenancy in favour of the firm in the name and style K.K. Lee as has already been found by the Rent Controller in a previous proceedings as per order dated 24.10.1998 of the Additional Rent Controller, Delhi, when the respondents initiated the eviction proceedings against the original tenants Shri L. QuethKhong. Paragraph 10 of the said order, to the extent relevant, reads as follows: