DEEPAK BHARDWAJ Vs. USHA RAI

JUDGEMENT

(1.) This appeal is directed against the judgment and decree of the learned Additional District Judge dated 04.01.2010 whereby and whereunder a decree of ejectment regarding the property bearing Flat No. 28A, New Central Market (also known as Shankar Market), Connaught Circus, New Delhi was passed against the appellants with the direction to hand over the possession of the said property to the respondent.

(2.) With the consent of the parties, the appeal was taken up for final hearing after admission on 02.02.2010.

(3.) The sole contention of the appellants in the instant case was that the Civil Court did not have jurisdiction to pass a decree for possession in view of the provisions of Section 50 of the Delhi Rent Control Act read with Section 3(c) of the said Act.