AUDIO VISUAL Vs. ANJALI MEHRA

JUDGEMENT

(1.) Petitioner impugns order dated 15.12.2016 whereby the leave to defend application of the petitioner has been dismissed and an eviction order passed.

(2.) Respondent had filed the subject eviction petition under Section 14(1)(e) of the Delhi Rent Control Act, 1958 seeking eviction of the petitioner from part of the property bearing No.2/6, Ground Floor, Ansari Road, Daryaganj, New Delhi, more appropriately described in red colour in the site plan annexed to the eviction petition comprising of one big hall, one common toilet.

(3.) Respondent had filed the subject eviction petition contending that the property was originally owned by the Hindu Undivided Family of Sh. Ram Narain Mehra who had three sons. Subsequently, a partition took place between the coparceners and the ground floor of the building i.e. 2/6, Ansari Road, Daryaganj, New Delhi came to the share of the husband of the respondent landlady. Her husband sold the property to her on 20.07.1998. Subsequent to the sale deed her husband expired.