MAHESH KUMAR Vs. KAMAL KANTA SHARMA

JUDGEMENT

(1.) THE present petition is directed against an order dated 2.3.2010 passed by the learned ARC disposing of the eviction petition preferred by the respondent/landlady under Section 14(1)(e) of the Delhi Rent Control Act, 1958 in respect of a shop situated in premises bearing No. A -13, Raj Park, Sultanpur Majra, Delhi. By the aforesaid order, the learned ARC recorded the statement of the petitioner/tenant (respondent in the court below) as also the counsel for the respondent/Landlady that the parties had arrived at a settlement and accordingly disposed of the eviction petition.

(2.) ON 12.3.2010, the petitioner preferred an application seeking recall of the aforesaid order dated 2.3.2010, which was dismissed by the learned ARC vide order dated 15.3.2010, by observing that on the aforesaid date, a compromise was arrived at between the parties and there is no allegation of any forgery by the petitioner/tenant.

(3.) I have heard the counsel for the petitioner and have also perused the documents filed along with the present petition.