PERMANAND VIJAY KUMAR Vs. SAVITRI DEVI

JUDGEMENT

(1.) This hearing has been held by video conferencing.

(2.) This petition has been filed by the petitioner being aggrieved of the order dated 21.09.2020 passed by the learned Rent Control Tribunal (Central) in Appeal, being RCT No.85/2019, dismissing the appeal of the petitioner herein in challenge to the order dated 04.05.2019 of the learned Rent Controller and affirming the order passed by the learned Rent Controller under Order XII Rule 6 of the Code of Civil Procedure, 1908 (CPC), allowing the eviction petition of the respondent, being E-No.80318/2016 titled Kunj Bihari Lal Kapoor vs. M/s Permanand Vijay Kumar, under Section 14(1)(a) of the Delhi Rent Control Act, 1958 (hereinafter referred to as the 'Act').

(3.) To appreciate the dispute between the parties, it would be necessary to take note of certain facts.