GURPREET SINGH AND ORS. Vs. SMT. MUNNI DEVI

JUDGEMENT

(1.) PRESENT application is filed by the Petitioners/tenants under Order 1 Rule 10 read with Section 151 Code of Civil Procedure for imp leading Mrs. Harpal Singh, wife of late Sh. Harpal Singh, as Respondent No. 2 in the aforesaid revision petition.

(2.) IT is stated that the Respondent herein had filed an eviction petition against the Petitioners including Mrs. Harpal Singh before the Ld. Addl. Rent Controller, Delhi under Section 14 -D read with Section 25B of the Delhi Rent Control Act in respect of tenanted premises i.e shop No. 3 in property No. F -14/38, Model Town -II Delhi -110009. It is stated that as per eviction petition, the tenancy was earlier in the name of Sh. Harpal Singh and after his death, his children i.e. the Petitioners and their mother i.e. wife of Sh. Harpal Singh became the tenants. The Petitioner No. 1 had filed leave to defend application on his behalf as well as for Petitioner Nos. 2 & 3 as their attorney. Mrs. Harpal Singh did not file any application for leave to defend. The application of leave to defend of the aforesaid three Petitioners was rejected by the learned Addl. Rent Controller/N.W./Rohini/Delhi and an eviction order dated 5.9.2009 was passed against all the Petitioners including Mrs. Harpal Singh.

(3.) IN the eviction petition, it is stated that Sh. Harpal Singh father of Petitioners was the tenant in respect of tenanted premises and after his death, the Petitioners including Mrs. Harpal Singh became the tenant of Respondent by operation of law. The impugned eviction order is passed against all the Petitioners as well as against Mrs. Harpal Singh.