KARAN DEM Vs. JYOTI GANDHI

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present second appeal arises out of the impugned order dtd. 28th November, 2019, passed by the ld. ADJ-04, East District, Karkardooma Courts, New Delhi, by which the appeal of the tenant against the order dtd. 1st June, 2019 passed by the ld. Civil Judge, East, has been dismissed.

(3.) The dispute arises out a civil suit bearing Suit No. 1064/18 titled Jyoti Gandhi and Ors. v. Karan Dem, which was filed by the Respondents herein/ Plaintiffs (hereinafter "Plaintiffs") -Smt. Jyoti Gandhi, Ruchi Arya and Riya Chawla, against their tenant -Mr. Karan Dem, who is the Appellant herein/Defendant (hereinafter, "Defendant") on the ground that the Plaintiffs are the absolute owners of property bearing Flat No. 153-B, Third Floor, South Anarkali, Delhi.