ASHOK KUMAR GUPTA Vs. RENU CHAWLA

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India has been filed by petitioner challenging the impugned order dated 14th May, 2010 passed by Additional Rent Controller (for short as ,,Controller), Delhi, vide which petitioners application under Order 1 Rule 10 read with Section 151 of Code of Civil Procedure (for short as ,,Code) for being impleading as a party to the eviction petition, was dismissed.

(2.) IN application under Order 1 Rule 10 of the Code, it is stated that premises in question was taken on rent by late Sh. S.L.Gupta, deceased father of the petitioner and petitioner used to go and sit on the shop and was assisting his father in running the business. Even after death of his father, petitioner has been regularly coming and sitting on the shop and is also helping his brother Mr. Praveen Gupta and is in possession of the tenanted shop.

(3.) IN support of his contentions, learned counsel cited decision of Supreme Court, Mst. Surayya Begum vs. Mohd. Usman and others All INdia Rent Control Journal (V)-1991 (1) 608.