VIJAY KUMAR AHLUWALIA Vs. BISHAN CHAND MAHESHWARI

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed against the final judgment and order dated 04.08.2014 passed by the High Court of Delhi at New Delhi in RCR No. 76 of 2013 whereby the High Court dismissed the revision filed by the appellants herein against the judgment dated 13.08.2012 of the Additional Rent Controller, Delhi by which the leave to contest the application filed by the appellants-tenant has been dismissed and the eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958 (hereinafter referred to as "the Act") filed by respondent No.1 was decreed.

(3.) We herein set out the facts, in brief, to appreciate the issue involved in this appeal.