RAJHANS REALTORS PVT LTD Vs. RAJINDER GOYAL

JUDGEMENT

(1.) THE application filed by the petitioner/landlord under Order XII Rule 6 of the Code of Civil Procedure (hereinafter referred to as the Code) in a pending eviction petition under Section 14(1)(b) of the Delhi Rent Control Act (hereinafter referred to as the DRCA) had been dismissed.

(2.) THERE are two concurrent findings of fact by the two courts below i.e. the court of ARC and the RCT; both had returned a finding in favour of the respondent/tenant; the prayer made by the petitioner seeking a judgment on admission under the provisions of order XII Rule 6 of the Code had been declined.

(3.) THESE averments were noted in the correct perspective by both the two courts below; it had declined the prayer.